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 18] [Entire Act] State of Madhya Pradesh - Subsection Section 18(2) in The M.P. Gram Nyayalaya Rules, 2001 (2)As soon as such complaint is received alongwith necessary fee of Five Rupees if complaint is in writing it shall be entered in the register of cases in Form-IV.
