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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(2) in The M.P. Gram Nyayalaya Rules, 2001

(2)In the reply filed under sub-rule (1) the non-applicant shall specifically admit, deny or explain the facts stated by the applicant in his application/ plaint and may also state such additional facts as may be found necessary for the just decision of the case.