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] [Section 7] [Entire Act] State of Madhya Bharat - Subsection Section 7(1) in The Madhya Bharat Small Cause Courts Act, Samvat, 2006 (1)A Judge who is the Judge of two or more such Courts may, with sanction of the High Court, fix the times at which he will sit in each of the Courts of which he is Judge.
