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[Cites 0, Cited by 0] [Section 651] [Entire Act]

State of Madhya Pradesh - Subsection

Section 651(2) in Criminal Courts - Rules and Orders

(2)When an application is made by post, and it is discovered that copying cannot be taken in hand for want of funds or correct information, a notice shall be posted to the applicant on the day the defect is discovered, wit a direction to send the money or the information.