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State of Madhya Pradesh - Section

Section 578 in M.P. Civil Court Rules, 1961

578.

On the first day of each month the entries in the Register of Receipts and Issues shall be examined and all unanswered references pending more than fifteen days shall be brought to a pending list (Form No. XV-83). The clerk of Court is responsible for the correctness and completeness of this list and shall lay it, not later than the 7th of each month, before the District and Sessions Judge for perusal and orders.