Section 121(1)(iv) in M.P. Civil Court Rules, 1961

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State of Madhya Pradesh - Subsection

Section 121(1)(iv) in M.P. Civil Court Rules, 1961

(iv)at the later adjourned stage receive and consider the additional evidence restricting it to the facts noted in (ii). Such evidence, unless of a kind that cannot be tampered with, should not be given the same weight as evidence given at the time of the trial.

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State of Madhya Pradesh - Subsection

Section 121(1)(iv) in M.P. Civil Court Rules, 1961