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 465 in Criminal Courts - Rules and Orders 465. When any map or plan is filed in a record it should be placed in a separate envelope so as to be easily removable for inspection. The envelope, and not the map or plan, should be attached to the record.
