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 412] [Entire Act] State of Madhya Pradesh - Subsection Section 412(1) in M.P. Civil Court Rules, 1961 (1)In Statement No. V (Appeal Statement) where appeals are heard by more Judges than one the work of each shall be shown in a separate section, and the work done by all the Judges collectively shall be shown in separate line of entries.
