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] [Entire Act] State of Madhya Pradesh - Section Section 698 in Criminal Courts - Rules and Orders 698. the Sessions Judge should satisfy himself that the points in his note are being properly attended to and send the copy back to be tiled in the District Magistrate's inspection book.
