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State of Madhya Pradesh - Section

Section 321 in M.P. Civil Court Rules, 1961

321.

Necessary entries in the order-sheet shall be made by the presiding officer as the case proceeds. Entries of a simple and routine nature may, however, be made by the Court clerk under the supervision and direction of the presiding officer but the presiding officer must carefully scrutinize the entries before signing them and will, in all cases, be responsible for their correctness. All entries shall be signed with the usual signature of the presiding officer.