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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Madhya Pradesh - Subsection

Section 11(2) in Criminal Courts - Rules and Orders

(2)The cause list must be written in the language of the Court and should be fastened on a board, kept during office hours in a conspicuous place either within or without the Court room, accessible to the general public so that all parties and their counsels may be able to see at a glance what cases are fixed for each day and for what purpose.