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State of Madhya Pradesh - Section

Section 586 in M.P. Civil Court Rules, 1961

586.

Papers of an ephemeral nature and reminders shall be kept in bundles. Correspondence regarding indents and the undermentioned periodical returns shall, notwithstanding in the foregoing rules, be kept in bundles along with the connected indents and returns, respectively, and shall be arranged as follows:-
(a)Papers of an ephemeral nature and reminders shall be kept in monthly bundles and these bundles for a year shall be kept together.
(b)Indents-All papers for a year shall be kept together.
(c)Monthly and half-yearly returns of civil work. The returns and connected papers for all parts of the same year shall be kept together.
(d)Quarterly Criminal Statements-The statements and connected papers for all quarters of the same year shall be kept together.
(e)Annual Civil and Criminal Notes and Statements--The District Civil Note shall be kept with the statements and other connected papers. All papers connected with a District Criminal Note shall be kept together arranged, where there are more districts than one in the sessions Division, by districts. The sessions Judge's note will be kept with the statements and other connected papers, but separately from papers connected with the District Notes.
(f)Tahsildar and Tahsildar Statements-All papers for a year shall be kept together.