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[Cites 0, Cited by 0] [Section 495] [Entire Act]

State of Madhya Pradesh - Subsection

Section 495(ii) in Criminal Courts - Rules and Orders

(ii)Bundles shall be not less than six nor more than seven inches deep and shall be arranged in pairs one above the other, the depth of each pair not exceeding 14 inches. The above figures may be modified at the direction of the District Magistrate to suit racks in which the space between shelves is greater or less than 15 ½ inches.