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] [Entire Act] State of Madhya Pradesh - Section Section 562 in M.P. Civil Court Rules, 1961 562. Indents from District Judges for stationery should include the requirements of all Courts subordinate to them and be sent direct to the Superintendent, Government Stationery and Text Books, Madhya Pradesh, Bhopal by the end of December.
