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[Cites 0, Cited by 0] [Section 273A(2)] [Section 273A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 273A(2)(i) in M.P. Civil Court Rules, 1961

(i)Plaint and affidavits should be critically examined and the Courts should satisfy themselves that there has really been an invasion of rights sufficient to justify interference.