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State of Madhya Pradesh - Section

Section 576 in Criminal Courts - Rules and Orders

576. The date of institution in miscellaneous proceedings is the date on which any proclamation is published, process issued or order made, or the non-applicant appears in Court or is called upon to show cause why an order should not be made against him.

The instructions in Rule 573 shall be applied as far as possible to the registers of miscellaneous proceedings.IV (I).-Fine Register A