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 6] [Entire Act] State of Madhya Pradesh - Subsection Section 6(2) in The M.P. Atyavashyak Seva Sandharan Tatha Vichchinnata Nivaran Adhiniyam, 1979 (2)In a suit or proceeding under sub-sections (1) the Court of District Judge shall not make ex-parte order granting stay or injunction.
