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 1] [Entire Act] State of Madhya Pradesh - Subsection Section 1(k) in High Court Rules and Orders In M.P. (k)An application under Order XLV of the Code of Civil Procedure other than application for a certificate under Order XLV, Rule 2 in a case disposed of by a Division Bench.
