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State of Madhya Pradesh - Section

Section 32 in High Court of Madhya Pradesh Rules, 2008

32.

In computing the period of limitation for an appeal under Section 2 (1) of the Madhya Pradesh Uchcha Nyayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005, the time requisite for obtaining a certified copy of the judgment or order, shall be excluded.