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State of Madhya Pradesh - Section

Section 601 in Criminal Courts - Rules and Orders

601. Memorandum of pending cases.

- All cases pending at the end of the year shall be entered in this memorandum. If the case has not then been brought for trial, the entry in column 6 shall be nil. A note similar to that prescribed in Rule 597 (12) (g) shall be made against each line of entries relation to a case of retrial or further enquiry.