Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Madhya Pradesh - Subsection

Section 1(j) in High Court Rules and Orders In M.P.

(j)An application under Order XLIV, Rule 1 of the Code of Civil Procedure for permission to appeal in forma pauperis in a case in which the appeal would be within the jurisdiction of a Judge sitting alone.