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 2 in Madhya Pradesh Mediation Rules, 2016 2. Definition. - In these rules, unless the context otherwise requires:-(a)'Code' means the Code of Civil Procedure, 1908 (No. 5 of 1908);(b)Words and expressions used but not defined in these rules shall have the same meaning as assigned to them in the Code.
