Section 180(3)(iii) in M.P. Civil Court Rules, 1961

[Cites 0, Cited by 0] [Section 180(3)] [Section 180] [Entire Act]

State of Madhya Pradesh - Subsection

Section 180(3)(iii) in M.P. Civil Court Rules, 1961

(iii)Expenses of affidavits made for the convenience of a party or his witness or which are defective or which unnecessarily set forth matters of hearsay or argumentative matter or copies of or extracts from documents.

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State of Madhya Pradesh - Subsection

Section 180(3)(iii) in M.P. Civil Court Rules, 1961