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 511 in Criminal Courts - Rules and Orders 511. Records of proceedings before the Court of Sessions whether decided by the Sessions Judge or an Additional Sessions Judge shall be forwarded by the reader of the Sessions Judge to the record-keeper as soon as possible after disposal.
