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 412] [Entire Act] State of Madhya Pradesh - Subsection Section 412(3) in M.P. Civil Court Rules, 1961 (3)Appeals disposed of on compromise shall be returned in column (7), the number of such appeals being given in the remarks column.
