Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 574 in Criminal Courts - Rules and Orders 574. Cases shall be considered as instituted in the Court of session on the date on which they are committed for trial. The register shall be preserved for three years from the date of the last entry therein. III.-Register of Miscellaneous Proceedings
