Section 13(1)(b) in The M.P. Civil Courts Act, 1958

[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

State of Madhya Pradesh - Subsection

Section 13(1)(b) in The M.P. Civil Courts Act, 1958

(b)[ from a decree or order of the Court of the District Judge to the High Court.] [Substituted by M.P. Act No. 14 of 1996, Section 8, (w.e.f. 1-2-1997).]

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State of Madhya Pradesh - Subsection

Section 13(1)(b) in The M.P. Civil Courts Act, 1958