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State of Madhya Pradesh - Section

Section 187 in M.P. Civil Court Rules, 1961

187.

The filing of a copy of the decree along with the application for execution is not compulsory, but if it is not possible to verity the correctness of the particulars in the application for execution from the Court register the Court may ask the applicant to produce a certified copy. [Order XII, Rule 11 (3)]