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State of Madhya Pradesh - Section

Section 583 in M.P. Civil Court Rules, 1961

583.

All the case files of one year under the same major head shall be kept together between double file boards bearing a label which should show the major and minor heads and the year to which the files relate. No case file shall be removed from its place without a requisition slip (Form No. 11-210) being put in its place. When the file is returned the requisition slip shall removed and destroyed.