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] [Entire Act] State of Madhya Pradesh - Section Section 402 in M.P. Civil Court Rules, 1961 402. In the disposal ledger of miscellaneous judicial cases information regarding the number of cases of contempt of Court under Chapter XXXV of the Code of Criminal Procedure, disposed of by Civil Court shall be given in the remarks column.
