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[Cites 0, Cited by 0] [Section 597(12)] [Section 597] [Entire Act]

State of Madhya Pradesh - Subsection

Section 597(12)(h) in Criminal Courts - Rules and Orders

(h)of an accused shown as convicted in column 12 in respect of whom the Court has not proceeded to conviction under Section 4 or Section 5 of the Central Provinces Probation of Offenders Act, 1936;