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State of Madhya Pradesh - Section

Section 483 in Criminal Courts - Rules and Orders

483. Documents known or suspected to be forged, and documents which are to be kept in special custody shall be sent by the reader to the record-keeper in a separate sealed envelope, for which the record-keeper shall give a receipt. The documents shall be kept in a special box under lock and key and a reference made in the record of the case to which they relate showing where they are kept.