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State of Madhya Pradesh - Section

Section 367 in Criminal Courts - Rules and Orders

367. If the Court directs payment of a reward to an informer out of the fine imposed under Section 16 of the Public Gambling Act (III of 1867), the amount of fine remaining after providing for the reward shall be credited as directed in Rule 365 (3) above. The amount of the reward should be credited under the head "Revenue Deposits".