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[Cites 0, Cited by 0] [Section 302] [Entire Act]

State of Madhya Pradesh - Subsection

Section 302(b) in M.P. Civil Court Rules, 1961

(b)All summonses, process and returns thereto, except the summons or notice with returns thereto, as is mentioned in Rule 299 (c), lists of witnesses, lists of documents filed by parties, petitions relating to the attendance of witnesses or adjournments, proceedings calling for or sending papers or records.