Section 9(2)(b) in High Court Rules and Orders In M.P.

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State of Madhya Pradesh - Subsection

Section 9(2)(b) in High Court Rules and Orders In M.P.

(b)if he considers that the decision in the proceeding involves reconsideration of a decision of a Judge sitting alone in the Central Provinces Law Reports, the Nagpur Law Reports or the Indian Law Reports, Nagpur Series.

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State of Madhya Pradesh - Subsection

Section 9(2)(b) in High Court Rules and Orders In M.P.