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 154] [Entire Act] State of Madhya Pradesh - Subsection Section 154(13) in M.P. Civil Court Rules, 1961 (13)A judgement is unlikely to be lucid throughout unless the Judge carefully reads it over afterwards and corrects it where necessary before signing it.
