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] [Section 5] [Entire Act] State of Madhya Pradesh - Subsection Section 5(4) in The Central Provinces Court of Wards Act, 1899 (4)No suit shall be brought in any Civil Court in respect of any declaration made by the State Government under clause (d) or clause (c) of sub-section (1).]
