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[Cites 0, Cited by 0] [Section 575] [Entire Act]

State of Madhya Pradesh - Subsection

Section 575(2) in M.P. Civil Court Rules, 1961

(2)The following documents only shall be entered in given number in the correspondence register:-
(a)Letters, official and unofficial memoranda and endorsements forwarding any document which is registered, except those of an ephemeral nature.
Note. - Circular letters or memoranda which are sent to a number of officers shall be given only one number in the register.
(b)Objection statements received from the Accountant General or Treasury officer and replies thereto.
(c)Endorsements forwarding notice for publication in the Madhya Pradesh Gazette, if not of a judicial nature.
(d)Petitions for mercy.