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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(4) in M.P. Civil Court Rules, 1961

(4)The diary shall be placed on the Judge's table as soon as the Court opens. The Judges shall, with his own hand, enter the time of sitting and rising and shall also record a brief note of explanation for late sitting or early rising. The diary shall be signed by the Judge every day after careful scrutiny when the entries therein are complete.