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 612] [Entire Act] State of Madhya Pradesh - Subsection Section 612(5) in Criminal Courts - Rules and Orders (5)A note shall be made in the remarks column of the number of cases and the number of persons involved therein referred under Section 6 (1) of the Central Provinces Borstal Act.
