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State of Madhya Pradesh - Section

Section 343 in M.P. Civil Court Rules, 1961

343.

When the records with the prescribed lists are received in the record-room, the record-keeper shall verify that the records correspond with those entered in the list, that their classification and arrangement have been properly carried out and that the contents of each file correspond with the table of contents and shall bring irregularities, if any, to the notice of the Judge concerned through the officer in charge of the record-room and the District Judge.