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State of Madhya Pradesh - Section

Section 463 in Criminal Courts - Rules and Orders

463. Documents tendered in evidence but not put on the record do not form part of the record. They shall whenever possible be returned forthwith to the person by whom they were tendered or to his pleader. Rejected documents which cannot be retuned earlier shall be returned by post or otherwise as the Court may order, after the conclusion of the trial but before the record is deposited in the record room.