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State of Madhya Pradesh - Section

Section 581 in M.P. Civil Court Rules, 1961

581.

Records shall be arranged under the major and minor heads prescribed in Schedule I annexed. Under each minor head papers shall be arranged in case file, each case file dealing with one subject and the serial numbering commencing afresh at the beginning of each calendar year :Provided that subjects on which there are constant unimportant references may be treated in one case file for the whole year :Provided also that correspondence which begins in one year and ends in another shall be treated as belonging to the year in which it was started. Any letter or memorandum which affects the disposal of, or is not likely to be referred to, otherwise than in connection with a judicial case, may be filed with the record of that case, and when a letter or memorandum is so filed the description of the record shall be noted in column 7 of the Register of Receipts and Issues.