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 407] [Entire Act] State of Madhya Pradesh - Subsection Section 407(c) in M.P. Civil Court Rules, 1961 (c)Where one Judge tries by ordinary procedure as well as by Small Cause Court procedure separate entries shall be made in the monthly return of original civil work.
