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[Cites 0, Cited by 0] [Section 572] [Entire Act]

State of Madhya Pradesh - Subsection

Section 572(a) in Criminal Courts - Rules and Orders

(a)Cognizable cases investigated by the police of their own motion will not be regarded as "instituted" until the accused person is produced in custody or surrenders to his bail on the day fixed for his attendance and for the attendance of the witnesses in the case (Sections 170 and 173 of the Code.)