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[Cites 0, Cited by 0] [Section 126] [Entire Act]

State of Madhya Pradesh - Subsection

Section 126(1) in M.P. Civil Court Rules, 1961

(1)Arguments should be heard immediately after the evidence closes, and a case, unless it is long and complicated, should not, as a rule, be adjourned for arguments after all evidence has been adduced. If any adjournment is necessary, reasons, should be recorded by the presiding Judge and it should never be for any but a very brief period.