Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 591 in M.P. Civil Court Rules, 1961

591.

The records or papers to be sent should, if packing is necessary be packed and labelled by the Court clerk or by the dafter. The Court clerk should write the address on the cover or the packet and the enter the cover or the packet in the station dak book and send it with that book to the clerk of Court's muharrir. The entry in column 4 of the station dak book (person to whom sent) should be "clerk of Court's muharrir", while in column 3 (Brief description of paper or article sent) should be written "close cover (or packet) addressed containing ... the name of the peon who takes the cover or packet to the clerk of Court's muharrir should appear in column 6 (Remarks). The clerk of Court's muharrir should put his signature in column 5 against each item receive. He should then affix the necessary service postage stamps and after entering the cover or packet in the outstation dak book sent it to the post.