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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(1) in District Courts of Madhya Pradesh Digitisation of Records Rules, 2016

(1)A main case, an interlocutory application or any other document filed therewith may be presented in person at the presentation centre of the District Court during the working hours in soft copy in Portable Document File (PDF) format by any party or his recognised agent or his advocate.