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State of Madhya Pradesh - Section

Section 17 in The Rules for the Destruction of Judicial Records, 1953

17. Register to be preserved in perpetuity.

- The following Registers shall be preserved in perpetuity :
(i)Registers of suits and cases of all kinds, civil and criminal;
(ii)Record Registers;
(iii)Confiscated Property Register;
(iv)Library (Books) Register.