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] [Entire Act] State of Madhya Pradesh - Section Section 183 in M.P. Civil Court Rules, 1961 183. Under Section 35A, Civil Procedure Code, compensatory costs for false or vexatious claims or defences can be awarded by Courts under certain circumstances there set out.
