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State of Madhya Pradesh - Section

Section 157 in Criminal Courts - Rules and Orders

157. When, a Magistrate forwards articles to the medical authorities for despatch to the Chemical Examiner he should mark each with a letter or number, in writing or by a label. The medical authorities will then be able to quote this mark in their forwarding list against the number by which they describe the article themselves. As far as possible every' article should be given a separate mark. For instance, a lock and key, a pestle and mortar, and other articles which go in pairs though each part is separable, should be separated and marked separately.