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[Cites 0, Cited by 0] [Section 198(4)] [Section 198] [Entire Act]

State of Madhya Pradesh - Subsection

Section 198(4)(c) in Criminal Courts - Rules and Orders

(c)It is essential to have it on record how the property was produced and to describe where it was produced from. It is not enough to say boldly that "the accused produced the property" when in fact he produced it with difficulty from a well-concealed hiding-place in his roof or on the other hand produced it readily from bedside the wall of an open courtyard where it lay visible to any chance passer-by.