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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(a) in The Rules for the Destruction of Judicial Records, 1953

(a)in the case of Civil Records, Part 'A' shall contain the following papers :
(i)the index of papers;
(ii)the order-sheet or chronological abstract of orders;
(iii)the plaint together with any schedule annexed thereto;