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State of Madhya Pradesh - Section

Section 365 in M.P. Civil Court Rules, 1961

365.

It shall be the duty of the official supervising the inspection of a record to see that no alterations are made in it or papers abstracted, and, that it is returned in its original condition when the inspection is over. He shall permit none but the applicant himself to inspect the record or to take notes or copies therefrom. The inspection must ordinarily be completed and the record returned within the hours fixed by the District Judge for inspection under Rule 358.