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 746 in Criminal Courts - Rules and Orders 746. The report shall be made on form No. 100 on Schedule V. Magistrates subordinate to the District Magistrate shall send the form through him, and make a note in the daily calendar (form No. 42 on Schedule V) that they have done so.
