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 267] [Entire Act] State of Madhya Pradesh - Subsection Section 267(2) in M.P. Civil Court Rules, 1961 (2)The statement of account should be in the form of debtor and creditor account and should be verified by the accounting party or his agent.
