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State of Madhya Pradesh - Section

Section 320 in M.P. Civil Court Rules, 1961

320.

No judgement may be written in the order-sheet. Orders, the reasons for which require to be recorded in length, must not be written in the order-sheet, but not of the order and of the date on which it was made, should be entered in it. The practice of writing orders on petitions, reports, etc., is prohibited.