Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 714 in Criminal Courts - Rules and Orders 714. An inspection note by a District Magistrate shall be filed in original in his office. The duplicate, after being sent to the Court concerned as above for report, shall, subject to the next rule, be returned as above.
