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[Cites 0, Cited by 0] [Section 273A(2)] [Section 273A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 273A(2)(iv) in M.P. Civil Court Rules, 1961

(iv)When granting such an injunction the greatest care should be taken to state in precise terms the particular acts which are forbidden. A vague and general order that the application for injunction is granted should never be recorded. Without such specific directions injunction orders are frequently drawn up by, copying out a long rumbling statement from the plaint or application for injunction.