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[Cites 0, Cited by 0] [Section 491] [Entire Act]

State of Madhya Pradesh - Subsection

Section 491(5) in M.P. Civil Court Rules, 1961

(5)When the applicant is given oral information under this rule it shall be recorded as in the case of notice issued to the applicant.Note. - District Judges should, having regard to the necessity for safe custody of records and the accommodation available for such custody in the copying branch; pass general orders as to the custody of records of which copies are stopped for want of funds or correct information.