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State of Madhya Pradesh - Section

Section 573 in M.P. Civil Court Rules, 1961

573.

Discussion of collateral questions or matters of special interest or importance (for example, the need for modification or introduction of a rule) or of questions of doubts or difficulty arising from the rules and orders of the High Court and any suggestion in that direction should not find place in the inspection notes, but should form the subject of a separate reference.