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[Cites 0, Cited by 0] [Section 325] [Entire Act]

State of Madhya Pradesh - Subsection

Section 325(1) in M.P. Civil Court Rules, 1961

(1)Cumbrous and bulky documents such as account books etc., which cannot conveniently be attached to the record may be kept separately either in a piece of cloth or in a box or almirah as may be found convenient, but the list accompanying them should be kept with the record and not with the documents.