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[Cites 0, Cited by 0] [Section 353] [Entire Act]

State of Madhya Pradesh - Subsection

Section 353(2) in M.P. Civil Court Rules, 1961

(2)Part II shall be divided into sections as follows :Section A-Registers to be preserved for 35 years.Section B-Registers to be preserved for 25 years.Section C-Registers to be preserved for 14 years.Section D-Registers to be preserved for 12 years.Section E-Registers to be preserved for 6 years.Section F-Registers to be preserved for 5 years.Section G-Registers to be preserved for 3 years.Section H-Registers to be preserved for 2 years..Section I-Registers to be preserved for 1 year.