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 334] [Entire Act] State of Madhya Pradesh - Subsection Section 334(1) in M.P. Civil Court Rules, 1961 (1)When a plaint is returned before registration for presentation to the proper Court, all documents filed with it should be returned with it.
