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 13] [Entire Act] State of Madhya Pradesh - Subsection Section 13(3) in The M.P. Civil Courts Act, 1958 (3)Nothing in this section shall apply to any appeal instituted before 26th January, 1979.] [Inserted by M.P. Act No. 5 of 1979.]
