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] [Entire Act] State of Madhya Pradesh - Section Section 136 in M.P. Civil Court Rules, 1961 136. Normally it is for a party to apply for further and better particulars under Order VI, Rule 5, but in suitable cases the Court may order particulars suo motu to ensure a fair trial.
