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 349] [Entire Act] State of Madhya Pradesh - Subsection Section 349(2) in M.P. Civil Court Rules, 1961 (2)Bundles containing records of classes I and HI will be divided into three groups-(a)less than 2 years old;(b)from 2 years to 25 years old;(c)over 35 years old.
