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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(6) in District Courts of Madhya Pradesh Digitisation of Records Rules, 2016

(6)The digitised and electronically secured records shall be archived in following format to facilitate easy retrieval:
(a)name of either party
(b)Registration number
(c)Filing number and date
(d)date of Judgement/final Order
(e)name of Presiding Judge.