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State of Madhya Pradesh - Section

Section 497 in M.P. Civil Court Rules, 1961

497.

All applications, whether received by post or presented in person or by an agent or a pleader shall be entered in one and same annual series of numbers in the Register of Applications for copies, the letter P, being written in red ink to the left of the number assigned to each postal application.Note. - Applications for copies in which copies have been delivered or in which advances have been refunded without preparing copies on which are received by post unaccompanied by advance and for which no advance is subsequently received should be preserved for six months from the date of delivery or refund. All other applications shall be preserved for three years from the date of their receipt.