Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Madhya Pradesh - Subsection

Section 16(1)(x) in High Court Rules and Orders In M.P.

(x)for amendment of a memorandum of appeal or application for review or revision on a minor party attaining a majority;