Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 349] [Entire Act] State of Madhya Pradesh - Subsection Section 349(4) in M.P. Civil Court Rules, 1961 (4)Bundles containing records of group (b), when originally formed, will be not less than 6 or more than 7 inches deep, and will be arranged in pairs, one above the other, the depth of each pair not exceeding 12 ½ inches.
