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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Madhya Pradesh - Subsection

Section 15(ii) in The Rules for the Destruction of Judicial Records, 1953

(ii)When only some of the papers of Part A of the record are destroyed and some are retained according to the above rules, a note of the papers destroyed shall be made at the time of destruction on the fly index of the case.