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[Cites 0, Cited by 0] [Section 190] [Entire Act]

State of Madhya Pradesh - Subsection

Section 190(1) in M.P. Civil Court Rules, 1961

(1)On the date fixed-
(a)if the applicant appears, the application,
(i)if correct, shall be admitted and registered as required by Order XXI, Rule 17 (4);
(ii)if incorrect, may be allowed to be amended then and there or returned for amendment with a date fixed for representation;
(b)if the applicant does not appear, the application shall be rejected.