Section 329(1) in M.P. Civil Court Rules, 1961

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State of Madhya Pradesh - Subsection

Section 329(1) in M.P. Civil Court Rules, 1961

(1)A separate list of the documents admitted in evidence on behalf of each party should be prepared in the following form :-List of Documents Admitted in Evidence for the Plaintiff (or Defendant)

Distinguishing marks	Description of document	Date of Admission	Remarks
(1)	(2)	(3)	(4)

(Signature)Judge

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State of Madhya Pradesh - Subsection

Section 329(1) in M.P. Civil Court Rules, 1961