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State of Madhya Pradesh - Section

Section 175 in M.P. Civil Court Rules, 1961

175.

The directions contained in Order XX, Rule 6, of the Code of Civil Procedure, are very often imperfectly complied with. The names and descriptions of the parties to the suit must invariably be set forth in full; where there are several plaintiffs or several defendants it is not sufficient to enter the name of one person only with addition of "etc".