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] [Entire Act] State of Madhya Pradesh - Section Section 304 in M.P. Civil Court Rules, 1961 304. Every record under class III shall consist of two files to be styled and marked File C and File D. File C shall contain the papers specified as included in Files A, A-l, C-l and C-2 of class I. All other papers shall be filed in File D.
