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 481] [Entire Act] State of Madhya Pradesh - Subsection Section 481(2) in M.P. Civil Court Rules, 1961 (2)Copies of any part of the record of a case to which the Central or State Government is a party when required for purposes connected with the conduct of a case shall be supplied on payment of requisite fee.
