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[Cites 0, Cited by 0] [Section 354(5)] [Section 354] [Entire Act]

State of Madhya Pradesh - Subsection

Section 354(5)(b) in M.P. Civil Court Rules, 1961

(b)an examination of the registers in each of the two successive vacations following that in or next before which the original examination was made, for the purpose of eliminating A-l, B and C Files.