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 263] [Entire Act] State of Madhya Pradesh - Subsection Section 263(3) in M.P. Civil Court Rules, 1961 (3)Foreign Courts should not be asked in the letter of request to name and appoint expert to give evidence, or themselves to collect evidence.
