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[Cites 0, Cited by 0] [Section 143] [Entire Act]

State of Madhya Pradesh - Subsection

Section 143(4) in M.P. Civil Court Rules, 1961

(4)Particular attention is drawn to the new and important Rule 3A of Order XU, C.P.C. empowering the Court to call upon any party to admit any document and record admission, refusal or negligence.Note. - In forming an estimate of the merit and general efficiency of officers their ability to make a systematic and intelligent use of these rules will be taken into consideration and the District Judge should, in his inspection, record whether the provisions referred to are being systematically and effectually made use of.