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State of Madhya Pradesh - Section

Section 456 in Criminal Courts - Rules and Orders

456. The rules relating to the records of summons cases shall apply to the records of enquiries under Section 107 of the Code, and to such other judicial proceedings as under the Code, are governed by the procedure applicable to summons cases; and the rules relating to the records of warrant cases shall apply to the records of judicial proceedings in other cases, with such modification in detail as the circumstances may require.

C.-Records of Appellate and Revisional Courts