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 263(1)] [Section 263] [Entire Act] State of Madhya Pradesh - Subsection Section 263(1)(a) in M.P. Civil Court Rules, 1961 (a)the names of the parties to the proceedings, with an indication of the nature of the action in which the evidence is required;