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[Cites 0, Cited by 0] [Section 353] [Entire Act]

State of Madhya Pradesh - Subsection

Section 353(1) in M.P. Civil Court Rules, 1961

(1)The record-keeper shall maintain a register called "Register of Registers deposited in the record-room" (Form No. 11-77). The register shall consist of three parts, viz.,-I. List of Court registers to be preserved permanently.II. List of registers to be eliminated after the expiry of a prescribed period.III. List of record-room registers.