Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 396] [Entire Act]

State of Madhya Pradesh - Subsection

Section 396(1) in M.P. Civil Court Rules, 1961

(1)Description value ledgers shall be maintained properly for-I. Suits not exceeding Rs. 50 in value.II. Suits exceeding Rs. 50 but not exceeding Rs. 200 in value.III. Suits exceeding Rs. 200 but not exceeding Rs. 500 in value.IV. Suits exceeding Rs. 500 but not exceeding Rs. 1000 in value.V. Suits exceeding Rs. 1000 but not exceeding Rs. 5000 in value.VI. Suits exceeding Rs. 5000 but not exceeding Rs. 10,000 in value.VII. Suits exceeding Rs. 10,000 in value.Note. - When entering the value of any suit fraction of a rupee shall be omitted.