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State of Madhya Pradesh - Section

Section 110 in M.P. Civil Court Rules, 1961

110.

Public documents or records no longer required are to be returned immediately.[Chapter V-A [Inserted by Notification No. C-2493-III-1-5-57-CH-20, dated 23-5-1995, Published in M.P. Rajpatra, Part I, dated 30-6-1995 at page 1021.] Production of other documents