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[Cites 0, Cited by 0] [Section 329] [Entire Act]

State of Madhya Pradesh - Subsection

Section 329(2) in M.P. Civil Court Rules, 1961

(2)Documents should be entered in the list in the order in which they are admitted and marked. They should be separated from unexhibited documents and arranged in the order in which they are admitted and marked. If any document has been admitted subject to objection a note to that effect should be made in the remarks column. Similarly, if a document is tom, worm-eaten or otherwise damaged the fact should be noted in that column.