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 4] [Entire Act] State of Madhya Pradesh - Subsection Section 4(4) in District Courts of Madhya Pradesh Digitisation of Records Rules, 2016 (4)The scanned files and the soft copies of the files shall be saved in the Server. Such files shall be regularly updated in electronic format in the server.
