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 436(4)] [Section 436] [Entire Act]

State of Madhya Pradesh - Subsection

Section 436(4)(b) in M.P. Civil Court Rules, 1961

(b)cancel each label by a rectangular metal date-stamp bearing the following inscriptions :-
(i)name of the Court or office;
(ii)name of the place;
(iii)date, month and year; and
(iv)the word "cancelled".