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State of Madhya Pradesh - Section

Section 588 in M.P. Civil Court Rules, 1961

588.

The papers mentioned in clauses (a), (b), (c) and (d) of Rule 586 shall be eliminated after two years from the close of the year to which they relate. The papers mentioned in clauses (e) and (f) shall be eliminated after five years from the close of the year to which they belong.D. Gazettes, printed serials, etc.