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[Cites 0, Cited by 0] [Section 397] [Entire Act]

State of Madhya Pradesh - Subsection

Section 397(5) in M.P. Civil Court Rules, 1961

(5)Cases in which an award is filed and judgement is asked for according to the award shall not be returned in column (16). They shall be classified in the same manner as if no reference to arbitration had been made.Note. - The correct classification shall be decided by the nature of the claim and not of the defence.