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] [Section 629] [Entire Act] State of Madhya Pradesh - Subsection Section 629(1) in Criminal Courts - Rules and Orders (1)Clause 5 shall include persons whose cases are pending from the previous year. Cases referred under Section 307 or 374 of the Code shall be entered in column 8.
