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[Cites 0, Cited by 0] [Section 138] [Entire Act]

State of Madhya Pradesh - Subsection

Section 138(1) in M.P. Civil Court Rules, 1961

(1)The attention of presiding Judges is directed to the provisions of Rule 1, Order X which are rarely observed. If the allegations of fact made in the plaint or written statement are not admitted or denied in the pleadings, either expressly or by clear implication, the Court should at the first hearing proceed to question the party or his pleader and record categorically his admission or denial of those allegations.