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 53 in High Court Rules and Orders In M.P. (53)Rule 1. - Insert "or that any plaintiff is being financed by a person not a party to the suit" at the end of the proviso to Rule 1 (1).
