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State of Madhya Pradesh - Section

Section 134 in M.P. Civil Court Rules, 1961

134.

If the presiding Judge, directing registration of a plaint, sees good grounds for requiring the defendant to put a written statement under Rule 1 of Order VIII, Civil Procedure Code, a note should be added to die summons issued to him, ordering him to present a written statement on or before the date fixed for the first hearing.