Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 316 in M.P. Civil Court Rules, 1961

316.

If any paper is transferred from one file to another the fact should be noted in the remarks column of the table of contents of the files from, and to which, the paper is transferred. A new sheet number and, if necessary, a new serial number should be given in the table of contents of the file to which the paper is transferred.