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State of Madhya Pradesh - Section

Section 756 in Criminal Courts - Rules and Orders

756. The names with necessary particulars of recognized clerks registered in the office of a District Judge shall be intimated to subordinate Courts and the District Magistrate. On receipt of the information the Judge or the senior judge, as the case may be, at outlying stations shall have the necessary entries made in the register, which shall be maintained in the form given in Rule 750.