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[Cites 0, Cited by 0] [Section 614] [Entire Act]

State of Madhya Pradesh - Subsection

Section 614(4) in Criminal Courts - Rules and Orders

(4)As regards persons whose cases have been referred for higher punishment for orders under Section 562 of the Code, or for confirmation of sentence, the punishment, if any, awarded by the superior Court shall be entered in red ink against such Court and not against the Court making the reference.