Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 174 in M.P. Civil Court Rules, 1961 174. Every decree shall set forth the powers of the Judge in exercise of which the suit was decided by him and shall bear date, the day on which the judgement or order is pronounced.
