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 176] [Entire Act] State of Madhya Pradesh - Subsection Section 176(iii) in M.P. Civil Court Rules, 1961 (iii)If no such objection is made on or before the date specified in the notice the Judge shall sign the decree giving the date of his signature.
