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State of Madhya Pradesh - Section
Section 238 in M.P. Civil Court Rules, 1961
238.
Certificates shall be kept, until application for execution is made in a file-book suitably labeled and provided with an index in the following Form which shall be renewed yearly in January :-Index to file-book of certificates of decrees received from other Courts for execution| Date of receipt of certificate | Court from which received | Number and year of the case | Date on which application for execution was made | If no application for execution was made, date onwhich the certificate was returned to the Court which issued it | Remarks |
| (1) | (2) | (3) | (4) | (5) | (6) |