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State of Madhya Pradesh - Section

Section 30 in High Court of Madhya Pradesh Rules, 2008

30. Writ Petition.

- Ordinarily, following cases shall be registered as a Writ petition-
(1)a petition filed under Article 226 and/or 227 of the Constitution of India: and
(2)any other matter directed by the Chief Justice to be registered as Writ Petition.