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 364] [Entire Act] State of Madhya Pradesh - Subsection Section 364(1) in M.P. Civil Court Rules, 1961 (1)No pen and ink shall be used during the inspection. Pencil and paper may be used for making any notes or copies from the record but no marks shall be made on any record or paper inspected.
