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State of Madhya Pradesh - Section

Section 489 in Criminal Courts - Rules and Orders

489.

On the 7th of the month or other convenient date appointed by the District Magistrate the statistical writer shall send the record-keeper a statement based on the certificate referred to in Rule 488 indicating which records disposed of in the previous month have been forwarded to the record room and which have been kept back. On receipt of this certificate the record-keeper shall commence the registration of the records in the register of criminal cases.