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[Cites 0, Cited by 0] [Section 145(1)] [Section 145] [Entire Act]

State of Madhya Pradesh - Subsection

Section 145(1)(g) in M.P. Civil Court Rules, 1961

(g)No proposition of fact which is not itself a material proposition but is relevant only as tending to prove a material proposition, shall be made the subject of an issue.