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State of Madhya Pradesh - Section

Section 25 in The M.P. Gram Nyayalaya Rules, 2001

25. Procedure where accused fails to appear even after executing bond.

- If the accused fails to appear before the Gram Nyayalaya after executing a bond under sub-rule (2) of Rule 24, the Gram Nyayalaya shall report the fact to the Magistrate before whom the bond was executed and such Magistrate shall proceed in accordance with the provisions of the Code of Criminal Procedure, 1973.