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[Cites 0, Cited by 0] [Section 359] [Entire Act]

State of Madhya Pradesh - Subsection

Section 359(7) in Criminal Courts - Rules and Orders

(7)The District Magistrate to whom a warrant has been directed by a Court of Session shall, on return of the warrant by the Tehsildar, at once forward the warrant to the Court of Session, and, if the offender is in jail send the requisite intimation to the superintendent of the jail where the offender is confined, noting on the warrant that he has done so.