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State of Madhya Pradesh - Section
Section 607 in Criminal Courts - Rules and Orders
607. The following statements shall be submitted annually by the District Magistrate through the Sessions Judge to the High Court in the forms and on the dates shown against them :-
| Name of return | No. of form on Schedule | Date of dispatch | |
| by District Magistrate to Sessions Judge | by Sessions Judge to the High Court | ||
| I.-Tribunal statement | ... V-47 | 15th February | 16th March |
| II.-Offences statement | ... V-48 | ... | ... |
| III.-Statement of miscellaneous proceedings | ... V-49 | ... | ... |
| IV.-Trial and duration statement | ... V-50 | ... | ... |
| V.-Punishment statement | ... V-51 | ... | ... |
| VI.-A. Appeal statement | ... V-52 | ... | ... |
| VI.-B. Revision statement | ... V-53 | ... | ... |
| VII.-Fine account | ... V-54 | ... | ... |
| VIII.-Witness statement | ... V-55 | ... | ... |