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[Cites 0, Cited by 0] [Section 442] [Entire Act]

State of Madhya Pradesh - Subsection

Section 442(6) in Criminal Courts - Rules and Orders

(6)Applications for detention in police custody under Section 167 of the Code and the orders thereon.(6-a) Any document in respect of which the charge is made e.g. in respect of offences punishable under Chapter XI or XVIII of the Indian Penal Code.