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 298] [Entire Act] State of Madhya Pradesh - Subsection Section 298(b) in M.P. Civil Court Rules, 1961 (b)Plaint or application or statement of particulars relating to wakf (under Section 3 of the Musalman Wakf Act, 1923), together with any schedule annexed thereto.
