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] [Section 334] [Entire Act] State of Madhya Pradesh - Subsection Section 334(2) in M.P. Civil Court Rules, 1961 (2)If it is returned after registration unadmitted documents should be returned with it and the return of other documents will be governed by the provisions of the succeeding rule.
