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 512 in Criminal Courts - Rules and Orders 512. All papers which are to be included in the record of proceedings already deposited in the record room shall be sent by the reader of the Judge concerned to the record-keeper as occasion arises.
