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 460 in Criminal Courts - Rules and Orders 460. Whenever a document is withdrawn from the record, whether before or after judgement, a note shall be made in the column of remarks, stating also whether a copy has or has not been substituted.
