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 310 in M.P. Civil Court Rules, 1961 310. Pleadings, statements of parties or of pleaders and other papers in the records of Courts of Small Causes shall be arranged in the orders in which they are filed or made before the Court.
