Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 308 in M.P. Civil Court Rules, 1961

308.

The record of an appellate Court shall be arranged in the same way as that of the Court of first instance except that there shall be no C-l File in respect of the records of class I. The papers pertaining to Files C-I and C-2 shall be placed together in File C-2. Copies of judgement and decree filed with the memorandum of appeal shall be placed in File D.