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 395 in M.P. Civil Court Rules, 1961 395. All ledgers shall be totalled monthly, but the months of May and June shall, for this purpose, be considered as one month. The ledgers shall be forwarded to the District Judge not later than the 4th of the succeeding month.
