Section 5(3) in District Courts of Madhya Pradesh Digitisation of Records Rules, 2016
(3)Notwithstanding anything contained in the Madhya Pradesh Civil Court Rules, 1961 and Rules and order (Criminal) the entire judicial record of every case filed in and disposed of finally by the Courts shall be digitised and preserved permanently in the un-editable format and thereafter eliminated under the superintendence of the District Court Manager.
