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State of Madhya Pradesh - Section

Section 355 in M.P. Civil Court Rules, 1961

355.

The record-keeper should maintain a plan and an index showing the number and position of the racks, and the arrangement and number of the bundles in the record-room and shall revise the index every year in the first week of July.[For Regulations for preservation and inspection of original wills filed under sub-section (1) of Section 294 of the Indian Succession Act, 1925 (XXXIV of 1925), see Appendix to this Part.]