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(s) in High Court Rules and Orders In M.P. (s)[ All petitions under Articles 226 arid 227 of the Constitution of India except:- [Inserted by Notification No. 17, dated 21-2-1994.]
