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(7) in M.P. Civil Court Rules, 1961 (7)Records of cases decided by Judges exercising Small Cause Court jurisdiction will be kept on a separate set of shelves, the bundles containing them being the same depth and arranged in the same manner as prescribed in instruction (4).
