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] [Section 680] [Entire Act] State of Madhya Pradesh - Subsection Section 680(5) in Criminal Courts - Rules and Orders (5)When property is disposed of by return, sale or otherwise, an entry to that effect shall be made in the register and it shall be attested by the Magistrate concerned.
