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] [Entire Act] State of Madhya Pradesh - Section Section 42 in High Court of Madhya Pradesh Rules, 2008 42. All election petitions shall be prepared, processed, listed and heard in accordance with the rules relating to election petitions framed by the High Court.B. Criminal Matters
