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State of Madhya Pradesh - Section

Section 301 in M.P. Civil Court Rules, 1961

301.

File C-2 shall contain-
(a)Table of contents.
(b)Registered addresses.
(c)Power of attorney, memoranda of appearance, certificates of fees paid to the pleaders and all other papers and petition including those relating to proceedings incidental to the suit or case and not specified as included in any other file.
(d)Affidavits.