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 49 in High Court Rules and Orders In M.P. (49)Rule 92. - Insert the words "subject to the provisions of Rule 58(2)" after the word "make" occurring in sub-rule (1).
