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] [Section 350] [Entire Act] State of Madhya Pradesh - Subsection Section 350(3) in M.P. Civil Court Rules, 1961 (3)The record-room register of despatch of records should be destroyed after the expiry of three years from the date of the last entry, provided all the records entered therein have been received back.
