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[Cites 0, Cited by 0] [Section 155] [Entire Act]

State of Madhya Pradesh - Subsection

Section 155(2) in M.P. Civil Court Rules, 1961

(2)The use of non-technical words or phrases foreign to the language of the judgement should be avoided as far as possible. If such use is unavoidable the nearest equivalent in the language of the judgement should be added in the brackets. Similarly, when referring to uncommon dates occurring in a document or a deposition the dates according to national calendar should be given in brackets.