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State of Madhya Pradesh - Section

Section 431 in Criminal Courts - Rules and Orders

431. When the property received by the nazir under rule 427 consist of valuables in a sealed packet, he shall enclose the packet in another sealed packet and deposit it in his safe and obtain the orders of the Deputy Commissioner under Rule 8 (ii) of the Financial Rules, Volume I (1929 edition) whether he should deposit it in the treasury.