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 397] [Entire Act] State of Madhya Pradesh - Subsection Section 397(3) in M.P. Civil Court Rules, 1961 (3)Suits relating to religion in which damages are not claimed shall be entered in column (16). If damages are claimed they shall be shown as suits for money.
