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State of Madhya Pradesh - Section

Section 473 in M.P. Civil Court Rules, 1961

473.

(a)A party to a Judicial proceeding may at any stage of the proceeding obtain copies of the record of such proceeding, including exhibits which have been finally accepted by the Court as evidence, subject to sub-rule (b).
(b)A party who has been ordered to file a written statement reply or return is not entitled to get a copy of the written-statement, reply or return filed by another party until he has filed his own.