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 4] [Entire Act] State of Madhya Pradesh - Subsection Section 4(23) in High Court of Madhya Pradesh Rules, 2008 (23)"Tied-up Matter" means a matter, which, by virtue of any law, rule, order or judgement, is required to be heard by a particular Judge or bench and includes-
