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 363] [Entire Act] State of Madhya Pradesh - Subsection Section 363(2) in M.P. Civil Court Rules, 1961 (2)Inspection fee may be remitted by the District Judge in the case of Press correspondents who seek inspection of judgements or final order with a view to publication in a newspaper.
