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State of Madhya Pradesh - Section

Section 325 in M.P. Civil Court Rules, 1961

325.

(1)Cumbrous and bulky documents such as account books etc., which cannot conveniently be attached to the record may be kept separately either in a piece of cloth or in a box or almirah as may be found convenient, but the list accompanying them should be kept with the record and not with the documents.
(2)When an entry in an account book is admitted in evidence, the portion so admitted shall be clearly indicated by surrounding it in red ink.