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 21] [Entire Act] State of Madhya Pradesh - Subsection Section 21(4) in The M.P. Civil Courts Act, 1958 (4)[ The District Judge may make such arrangements, as he may deem fit, for disposal of urgent civil matters during such vacation.] [Inserted by M.P. Act No. 17 of 1982 (w.e.f. 15-4-1983).]
