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State of Madhya Pradesh - Section

Section 608 in Criminal Courts - Rules and Orders

608. For the purpose of compiling the above statements the statistical clerk shall maintain the following ledgers:-

A. - Offence ledger (V-31).B. - Trial and duration ledger (V-32).C. - Punishment ledger (V-33).D. - Witness ledger (V-34).Instructions regarding the maintenance of these ledgers and the preparation of the statements are given below.