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 1] [Section 21] [Entire Act] State of Madhya Pradesh - Subsection Section 21(1) in The M.P. Civil Courts Act, 1958 (1)Subject to the approval of the State Government the High Court shall prepare a list of days to be observed in each year holidays in the Civil Courts subordinate thereto.
