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 471 in Criminal Courts - Rules and Orders 471. Papers shall, as for as possible, be attached to the file to which they belong as the trial proceeds. The filing of papers in their proper files must in all cases be completed before the record is deposited in the record room.
