Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 465(1)] [Section 465] [Entire Act]

State of Madhya Pradesh - Subsection

Section 465(1)(i) in M.P. Civil Court Rules, 1961

(i)Returned diet-money will be paid to parties at any hearing of the case at which they are present.