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State of Madhya Pradesh - Section

Section 302 in M.P. Civil Court Rules, 1961

302.

File D shall contain-
(a)Table of contents.
(b)All summonses, process and returns thereto, except the summons or notice with returns thereto, as is mentioned in Rule 299 (c), lists of witnesses, lists of documents filed by parties, petitions relating to the attendance of witnesses or adjournments, proceedings calling for or sending papers or records.