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State of Madhya Pradesh - Section
Section 459 in Criminal Courts - Rules and Orders
459.
List of documents put on the record for the prosecution and defence shall be prepared by the reader in the form below (Form No. 195 on Schedule V) and shall be signed by the presiding officer. Documents shall be entered on the list in the order in which they are marked.List of documents admitted in evidence for the prosecution/defence| Distinguishing mark and number | Description of document | By whom filed | Date of admission | Remarks |
| (1) | (2) | (3) | (4) | (5) |