A plaint on admission shall be registered in the register of civil suits and entered in the judicial diary' and cause list. Ordinarily registration should be within two days of the date of admission.[Chapter III] [Rules in Chapters III to VII substituted vide Notification No. 4806-III-1-5-57, dated 23-5-1961, Published in M.P. Rajpatra, Part IV (Ga), dated 2-6-1961 at page 346.] Service of Processes and Work in the Nazarat
