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State of Madhya Pradesh - Section

Section 395 in Criminal Courts - Rules and Orders

395. The attention of all Criminal Courts is drawn to the definition of habitual criminals for purposes of jail classification adopted by the Provincial Government in the Jail Manual. Every Judge or Magistrate must note on the warrant committing a prisoner to jail-

(a)whether the prisoner is liable to be classified as a habitual criminal;
(b)whether the prisoner, if so liable, shall or shall not be so classified.