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[Cites 0, Cited by 0] [Section 739] [Entire Act]

State of Madhya Pradesh - Subsection

Section 739(b) in Criminal Courts - Rules and Orders

(b)sending a certified copy of judgement or order disposing of an appeal or revision to the lower Court concerned under his own signature and the seal of the Court and sending copies of judgements and orders in cases of acquittal or conviction of Government servants to their departmental superiors;