Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 414 in M.P. Civil Court Rules, 1961

414.

(1)The annual statement shall be accompanied by a note, dealing with all points in the statistics and administration of the district which appear to require the comment or elucidation. The note should be as concise as possible and, subject to an adequate survey of the ground to be covered should not exceed 1,5000 words.
(2)The note should be properly paragraphed and indexed. Each paragraph or series of paragraphs dealing with a single topic should be given a subject-heading. The index should show the subject dealt with in each paragraph and the page or pages on which the paragraph is to be found. The note should be submitted in duplicate, one copy being on thick paper both sides of which may be used and the other on thin paper only one side of which should be used. A margin of one-third of each sheet should be left blank.Note. - In order to expedite the compilation of State return the annual statements Nos. II to VD3 shall be prepared in duplicate, and after the figures have been checked the office copy shall be sent to the High Court before the drafting of the note which accompanies the annual statement is begun. If it be found subsequently that any figures are incorrect, necessary correction shall be intimated to the Registrar.