Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 575(3)] [Section 575] [Entire Act]

State of Madhya Pradesh - Subsection

Section 575(3)(e) in M.P. Civil Court Rules, 1961

(e)Memoranda calling for or acknowledging the receipt of records, if not in letter form.