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 349] [Entire Act] State of Madhya Pradesh - Subsection Section 349(9) in M.P. Civil Court Rules, 1961 (9)Bundles will be reformed on passing from group (a) to group (b) and from the latter to group (c). new label being prepared accordingly.
