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[Cites 0, Cited by 0] [Section 389] [Entire Act]

State of Madhya Pradesh - Subsection

Section 389(4) in M.P. Civil Court Rules, 1961

(4)When a Judge functions as a Court of Small Causes in addition to ordinary duties, the lists of suits and miscellaneous judicial cases shall be prepared separately for (i) Small Cause Court cases, and (ii) other cases.Note. - When the monthly lists and ledgers are put up to the Judge for signature he should see that the number of cases disposed of tally with those included in the list (see also Rule 341).