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State of Madhya Pradesh - Section

Section 106 in Criminal Courts - Rules and Orders

106. When intimation is received by the officer in charge of a police station that a death has occurred by suicide, by homicide, by an accident by the attack of an animal or in suspicious circumstances, he shall give immediate information to the nearest Magistrate empowered to hold inquests and proceed to the spot where the body of the deceased person is.

Note. - District Magistrates shall inform District Superintendents of Police which of the Subordinate Magistrates have been empowered under Section 37 read with Section 174 of the Code to hold inquests.