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 5] [Entire Act] State of Madhya Pradesh - Subsection Section 5(xvi) in The Rules for the Destruction of Judicial Records, 1953 (xvi)all orders passed in execution proceedings with all applications, objections, writs of which service has been effected, notice, reports and returns relating thereto;
