Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 587] [Entire Act] State of Madhya Pradesh - Subsection Section 587(4) in M.P. Civil Court Rules, 1961 (4)The personal files of process-servers and other menials should be preserved for the following periods:-(a)In case of resignation or death - Three years.(b)In case of retirement-Five years.(c)In case of dismissal or removal - Twelve years.
