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] [Entire Act] State of Madhya Pradesh - Section Section 23 in High Court Rules and Orders In M.P. 23. The parties shall deposit the amounts as demanded in cash with the cashier of the Court within six weeks of the delivery of the rough estimates referred to in Rule 22.
