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[Cites 0, Cited by 0] [Section 641] [Entire Act]

State of Madhya Pradesh - Subsection

Section 641(c) in Criminal Courts - Rules and Orders

(c)in cases tried by a jury, copies of the heads of the charge to the jury, and of the judgement if any, and in case of conviction such copies shall be furnished to the accused whether he has asked for them or not; and