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State of Madhya Pradesh - Section

Section 589 in M.P. Civil Court Rules, 1961

589.

One copy of each Gazette, printed report or other printed publication of similar nature which is received in office shall be kept for permanent record. Such publication shall be arranged in order, series by series in the shelves set aside for the purpose. Periodical publications, such as Gazette, shall be properly and promptly bound. Spare copies shall be kept apart and when the space occupied by them becomes excessive, the fact shall be reported to the High Court for orders regarding their disposal.