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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(1) in M.P. Civil Court Rules, 1961

(1)Each case must be entered in the cause list prescribed under Rule 415 as soon as a date is fixed for hearing. The cause list must show the date for which the case has been fixed and for what purpose. A separate cause list should be maintained for execution proceedings.