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[Cites 0, Cited by 0] [Section 124] [Entire Act]

State of Madhya Pradesh - Subsection

Section 124(1) in Criminal Courts - Rules and Orders

(1)The attention of the Courts is invited to the provisions of Section 516-A of the Code. When the property concerned consists of livestock it should wherever possible be placed in the custody of a supratdar, security being taken from him for its production whenever ordered, and arrangements made for payment to him of the expenses incurred by him for feeding and looking after the live-stock.