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State of Madhya Pradesh - Section

Section 373 in M.P. Civil Court Rules, 1961

373. Register of applications under the Indian Succession Act.

- Applications under Sections 192, 276, 278 and 372 of the Act shall be entered in this register. Subsidiary applications under other sections of the Act shall not be registered separately but a brief note of the disposal of such applications shall be made in the remarks column of the register against the original entry.