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State of Madhya Pradesh - Section

Section 292 in M.P. Civil Court Rules, 1961

292.

The records of judicial proceedings, whether suit or cases other than those of-
(a)Small Cause Courts, and
(b)Courts invested with the jurisdiction of a Court of Small Causes when exercising that jurisdiction, and divided into four classes. This classification relates only to the preparation and preservation of records, and does not affect any other classification of suits or cases for the purpose of registration, returns or statements.