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State of Madhya Pradesh - Section

Section 341 in M.P. Civil Court Rules, 1961

341.

If any record is not sent with the connected list referred to in the preceding rule a note should be made in the remarks column of the list against that case showing why the record has not been sent, e.g., (a) detained for copying, (b) detained in connection with department enquiry into the conduct of........................, (c) sent to the clerk of Court on...........Each note should be individually verified and initialled by the Judge before he signs the list.