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 385] [Entire Act] State of Madhya Pradesh - Subsection Section 385(xi) in M.P. Civil Court Rules, 1961 (xi)[ An appeal against an appealable order passed under any Central or Local Act.] [Added vide High Court Notification No. 11172-III-1-5-57-Ch-XVIII, dated 5-9-1966, Published in the M.P. Gazette, dated 16-9-1966, Part IV (Ga) at page 808.]
