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State of Madhya Pradesh - Section

Section 151 in Criminal Courts - Rules and Orders

151. Interlocutory orders should normally be entered in the order sheet but lengthy interlocutory orders should be separately recorded, the order sheet merely containing a note that such orders have been delivered. Final orders, except final orders of a purely formal nature such as the dismissal of a complaint in the absence of the complainant, must not be written on the order sheet.