Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 358 in M.P. Civil Court Rules, 1961 358. The inspection of records shall be made at such time, in such place and in the presence of such officials as the Presiding Judge, subject in the case of subordinate Court to the control of the District Judge, may direct.
