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State of Madhya Pradesh - Section

Section 98 in M.P. Civil Court Rules, 1961

98.

Under Section 87-B of the Code the Rulers of former Indian States notified as such by the Central Government cannot be sued in any Court or arrested under the Code except with the consent of the Central Government. The States so notified are given in the Appendix to this Part. [S.R.O 468 dated the 1st April, 1951]