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 380] [Entire Act] State of Madhya Pradesh - Subsection Section 380(1) in M.P. Civil Court Rules, 1961 (1)The entry of a case in this register, does not dispense with the necessity of entering the case in the register of Miscellaneous Judicial Cases. Entries in this register should be made only when a person has been sentenced to fine.
