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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Madhya Pradesh - Subsection

Section 39(1) in M.P. Civil Court Rules, 1961

(1)The officer after examining the plaint shall record his opinion on it in the following form.:"Presented on........by ......... properly drawn up, apparently within time and properly stamped."He will then, where necessary, enter it in his register of plaints and applications received (No. 11-78) and transmit it to the Court concerned.Note. - This rule applies also to memoranda of appeal and applications.