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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Madhya Pradesh - Subsection

Section 1(g) in High Court Rules and Orders In M.P.

(g)An application under Section 22 or 23 of Code of Civil Procedure for an order determining in which or several Courts having jurisdiction a suit shall be heard, and an application for an order for transfer of a case from one subordinate Court to another.