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 96] [Entire Act] State of Madhya Pradesh - Subsection Section 96(2) in M.P. Civil Court Rules, 1961 (2)The civil and revenue Courts in Pondicherry are the only Courts which are established by the Central Government under clause (b) of Section 29, C.P.C.
