Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 403] [Entire Act] State of Madhya Pradesh - Subsection Section 403(2) in M.P. Civil Court Rules, 1961 (2)Appeals disposed of on compromise should be returned in column (6) and the note "compromised" should be against them in the column of remarks.
