Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 627 in Criminal Courts - Rules and Orders

627.

The instructions relating to magisterial statements shall apply with appropriate changes to sessions statements which are compiled from the records and from the prescribed registers. In the statements which give separate entries for each district in the sessions divisions the figures shall be totalled. A note shall be appended to the quarterly return showing in respect of each district in the sessions division the date on which the last revision of the list of jurors and assessors was made.