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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(2) in M.P. Civil Court Rules, 1961

(2)The progress made in each case during the day shall, immediately the hearing concludes, be briefly noted in the third column by the Judge or by the Court Reader as may be found convenient. The hours between which evidence was recorded and the number of witnesses examined should be noted in the second and third columns, respectively, against each case.