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 531 in Criminal Courts - Rules and Orders 531. The instructions in Rules 526 to 530 above shall be followed with the necessary changes in dealing with records in the record room (criminal section) of the District and Sessions Judge.
