Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 617] [Entire Act] State of Madhya Pradesh - Subsection Section 617(6) in Criminal Courts - Rules and Orders (6)A note shall be made in the statement corresponding to the note required in rule 614(4) against the Offence Ledger.
