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[Cites 0, Cited by 0] [Section 323] [Entire Act]

State of Madhya Pradesh - Subsection

Section 323(1) in M.P. Civil Court Rules, 1961

(1)All documents tendered in evidence shall be accompanied by a list in the following form :Court of.................Suit No........of........List of documents produced on behalf of plaintiff (or defendant).This list is filed by..................on.........
Serial No. Description of document Date of document Whether original or copy Remarks Signature of party or pleader for documentrejected with date
(1) (2) (3) (4) (5) (6)
 
Note 1. - Columns (1) to (4) should be filed in by the person who files the list.Note 2. - If any document is torn, worm-eaten or damaged in any way a clear note to that effect must be made in the list and any such document shall be brought to the notice of the Judge by the ministerial officer whose duty it is to receive it.