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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Madhya Pradesh - Subsection

Section 9(iii) in The Rules for the Destruction of Judicial Records, 1953

(iii)Part of all civil suits and appeals, other than suits and appeals falling under rule 7 where one of the parties is a minor suing or sued through a guardian under order XXXII of the Code of Civil Procedure.