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State of Madhya Pradesh - Section

Section 30 in High Court Rules and Orders In M.P.

30. In appeals under Letters Patent the paper-book shall ordinarily consist of,-

(i)a copy of the paper-book which was before the Judge from whose judgement the appeal is preferred;
(ii)a copy of the judgement appealed from; and
(iii)the memorandum of appeal.
It shall be prepared in duplicate or triplicate, as may be necessary, at the expense of the appellant.