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] [Section 354] [Entire Act]

State of Madhya Pradesh - Subsection

Section 354(6) in M.P. Civil Court Rules, 1961

(6)A note of every paper, register or record taken out for destruction shall, at the time of removal, be made in the appropriate record-room register and shall be initialled by the record keeper. If in any case the destruction is not effected, the note shall be cancelled under the record-keeper's initials.