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] [Entire Act] State of Madhya Pradesh - Section Section 398 in M.P. Civil Court Rules, 1961 398. The value of suits shall be determined by the value for the purpose of jurisdiction. In the case of suits the value of which cannot be estimated a brief explanation shall be given in the remarks column.
