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State of Madhya Pradesh - Section

Section 19 in M.P. Civil Court Rules, 1961

19.

No document or proceeding which requires to be presented to or filed in Court shall be acted upon by the Court where there is a reference to the record or to other papers if it is sent by post or telegraph. The Court, however, has discretion to accept, if sent by a post, a document not required to be so filed in or presented to the Court.B-Affidavits