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State of Madhya Pradesh - Section

Section 496 in M.P. Civil Court Rules, 1961

496.

The head copyist shall maintain the following registers and they shall be preserved for the period specified below, the period being counted from the date of the last serial entry therein :-
Name of register No. of form with the No. of schedule on which itis borne Period for which to be preserved
(1) (2) (3)
1. Register of Applications for Copies II-65  
2. Account Book II-66 6 years
3. Detailed Account Book II-67  
4. Duplicate Receipt Book II-68  
5. Pass Book A and B showing transactions with the Nazir II-69  
6. List of unexpended advances II-70  
7. Dak Book II-34 3 years
8. Counter-foil of postal money orders   3 years from the date of the last serial receipt.