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[Cites 0, Cited by 0] [Section 436] [Entire Act]

State of Madhya Pradesh - Subsection

Section 436(10) in M.P. Civil Court Rules, 1961

(10)An inspection book shall be kept in the office of the District and Sessions Judge in the prescribed form (No. XXI-13/Stamp English) and a note will be made therein of all inspections made under Rules (8) and (9) When the inspection is made by the Clerk of Court the book shall be sent to the District Judge for information and orders.