Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 352 in M.P. Civil Court Rules, 1961 352. The lists referred to in Rule 340 should be bound at the end of the year in every case, but may also be bound during the year when they reach the thickness of about 2 inches. The lists so bound will serve as record-room registers.
