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 11A(3)] [Section 11A] [Entire Act] State of Madhya Pradesh - Subsection Section 11A(3)(b) in High Court Rules and Orders In M.P. (b)such portions of oral and documentary evidence as may be specified by either party in response to the notice issued to him in this behalf.