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 5] [Entire Act] State of Madhya Pradesh - Subsection Section 5(1) in M.P. Civil Court Rules, 1961 (1)The working hours in every judicial office shall be from [10.30 a.m. to 5 p.m.] [Amended vide Corrigendum vide Notification No. 3473-III-1-5-57, dated 13-4-61, published in M.P. Gazette, Part IV (Ga) dated 28-4-1961 at page 266.]
