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State of Madhya Pradesh - Section

Section 356 in M.P. Civil Court Rules, 1961

356.

A legal practitioner entitled to practice in a Court may inspect the records of that Court and any party to a case or his recognised agent may inspect the record of that case whether pending or disposed of. Any other person desiring to inspect the record of a case, whether pending or decided, shall be required to state the purpose for which inspection is sought.