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[Cites 0, Cited by 0] [Section 180(3)] [Section 180] [Entire Act]

State of Madhya Pradesh - Subsection

Section 180(3)(iv) in M.P. Civil Court Rules, 1961

(iv)Expenses of filing and providing all unnecessary document or documents which the other party was not previously called upon to admit by notice (Order XII, Rule 2), or of exhibiting all unreasonable interrogatories (Order XI, Rule 3).