Section 680(6)(iii) in Criminal Courts

[Cites 0, Cited by 0] [Section 680(6)] [Section 680] [Entire Act]

State of Madhya Pradesh - Subsection

Section 680(6)(iii) in Criminal Courts - Rules and Orders

(iii)On receipt of such intimation the court reader shall make a note of it in the remarks column of the register of Criminal Cases for ready reference when the nazir resubmits the memorandum of property for disposal as required by Section 517 (3) of the Code of Criminal Procedure.

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State of Madhya Pradesh - Subsection

Section 680(6)(iii) in Criminal Courts - Rules and Orders