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State of Madhya Pradesh - Section

Section 544 in M.P. Civil Court Rules, 1961

544.

The names with necessary particulars of recognised clerks registered in the office of a District Judge shall be intimated to subordinate Court and the District Magistrate. On receipt of the information the Judge, or the senior Judge, as the case may be, at outlying stations shall have the necessary entries made in the register which shall be maintained in the form given in Rule 538.