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State of Madhya Pradesh - Section

Section 633 in Criminal Courts - Rules and Orders

633. The notes which should not exceed 1,500 words shall be divided into numbered paragraphs and indexed. Each paragraph or group of paragraphs dealing with a single topic should be headed by the topic. The index must show not only the subject dealt with in each paragraph but also the page or pages on which each paragraph is to be found. Both sides of the paper should be used a third of the page being the margin.