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State of Madhya Pradesh - Section

Section 313 in Criminal Courts - Rules and Orders

313.

The District Magistrate shall communicate to the District Superintendent of Police in cases cognizable by the police and to the District Excise Officer in cases under the Excise and Opium Acts all orders passed, whether on appeal or revision by which an accused person is acquitted or by which a finding or sentence is altered.A note of this having been done shall be endorsed on the record.