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 412] [Entire Act] State of Madhya Pradesh - Subsection Section 412(2) in M.P. Civil Court Rules, 1961 (2)There shall be a single line of entries for each Court from whose decisions appeals are preferred; the work of individual officers shall not be shown separately.
