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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(5) in District Courts of Madhya Pradesh Digitisation of Records Rules, 2016

(5)The scanned images/un-editable formatted documents of the judicial records after being certified by the Quality Control Team to be constituted by the District Judge, shall be written on microfilm rolls as per the technical specification prescribed by the High Court.