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State of Madhya Pradesh - Section

Section 184 in Criminal Courts - Rules and Orders

184.

In depositions recorded in English the use of Hindi or Marathi words or phrases (not being technical, revenue or law terms) should be avoided if there is a complete and corresponding English equivalent. If a Hindi or Marathi word, other than a word of very common and unambiguous meaning, is used its nearest English equivalent should be added in brackets. This should be treated as important. It is often necessary to know in what sense a lower Court is using a Hindi or Marathi word. Similarly Indian dates should be followed by their English equivalents in brackets.