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 282 in M.P. Civil Court Rules, 1961 282. Every notice to a respondent under Order XLI, Rule 14, should be accompanied by a copy of the memorandum of appeal [Order XLI, Rule 14 (1)J, read with the Order V, Rule 2, Civil Procedure Code].
