Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 697 in Criminal Courts - Rules and Orders

697. A note of the inspection should be recorded and filed in the Sessions Judge's office, and a copy of it sent to the District Magistrate who should endorse on it what is being done about matters calling for action or explanations and send it back.