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 417 in M.P. Civil Court Rules, 1961 417. District Judges shall send, in the prescribed form (No. 11-105) direct to the Superintendent of Stamps, Madhya Pradesh, an annual return of probate, letters of administration and certificates granted.
