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 523] [Entire Act] State of Madhya Pradesh - Subsection Section 523(i) in M.P. Civil Court Rules, 1961 (i)If the value of the claim does not exceed 5000/-10 per cent subject to minimum of Rs. 100/-
