Section 145(1)(d) in M.P. Civil Court Rules, 1961

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State of Madhya Pradesh - Subsection

Section 145(1)(d) in M.P. Civil Court Rules, 1961

(d)When the question is whether a certain section of law applies, the issue should be framed in the words of that section, e.g., if the question is whether a transfer should be set aside under Section 64 of the Provincial Insolvency Act, the issue should not be "Is the transfer bogus and fraudulent?"

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State of Madhya Pradesh - Subsection

Section 145(1)(d) in M.P. Civil Court Rules, 1961