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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(c) in High Court of Madhya Pradesh Rules, 2008

(c)A writ petition challenging an interlocutory/interim orders passed by a Court or Tribunal subordinate to the High Court, shall be characterized by letter `I' within brackets, placed after the year of institution, e.g., W.P. No of 2008 (I)