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 13] [Entire Act] State of Madhya Pradesh - Subsection Section 13(4) in M.P. Civil Court Rules, 1961 (4)Every interlocutory application or petition filed in a suit or proceeding valued at Rs. 50 or less shall clearly state the fact that it is so valued in order to enable proper check to be made of the Court fee paid.
