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[Cites 0, Cited by 0] [Section 372] [Entire Act]

State of Madhya Pradesh - Subsection

Section 372(6) in M.P. Civil Court Rules, 1961

(6)Cases under Sections 47, 95, 144 and 145.Note. - When an execution case is pending and an application under Rule 11 (2), Order XX is made the application should be treated as part of the execution case and not as a separate miscellaneous judicial case.