Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 160 in M.P. Civil Court Rules, 1961

160.

The practice of writing judgements (except when judgement is delivered immediately on the conclusion of the hearing) during the Court hours in the early part of the day is to be depreciated. judgements may be written after the day's cause list has been completed.