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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Madhya Pradesh - Subsection

Section 13(i) in The Rules for the Destruction of Judicial Records, 1953

(i)Part B of all civil and criminal cases, appeal and revisions, provided that, Part B of civil cases and civil appeals in which a first or second appeal lies shall not be destroyed until the period of limitation for instituting such an appeal has expired or until the appeal, if instituted, is decided by the Appellate Court;