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] [Section 613] [Entire Act] State of Madhya Pradesh - Subsection Section 613(2) in Criminal Courts - Rules and Orders (2)Cases in which a sole accused died, escaped or was transferred to another province, or was dealt with under Section 466 of the Code, shall be omitted from column 4 to 6,16 and 18.
