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State of Madhya Pradesh - Section

Section 17 in M.P. Civil Court Rules, 1961

17.

In contested original suits, no written statement, list of documents, or application which the Judge may consider material shall be filed, unless copies thereof have been previously served on the pleader for each set of parties whose interests are not joint. Pleader served with such copies shall give a receipt on the original written statement, list or application. The Copies shall be authenticated by the signatures of the pleaders of the parties on each page on the bottom left hand margin.