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[Cites 0, Cited by 0] [Section 537] [Entire Act]

State of Madhya Pradesh - Subsection

Section 537(2) in Criminal Courts - Rules and Orders

(2)on the requisition of the Government, the Commissioner of the divisions, the Inspector-General of Police, the Magistrate of the District, or a Court, civil or criminal having occasion to refer to a record in the course of a trial;