Legal Document View

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
[Cites 0, Cited by 0] [Section 396(3)] [Section 396] [Entire Act]

State of Madhya Pradesh - Subsection

Section 396(3)(c) in M.P. Civil Court Rules, 1961

(c)Suits for cancellation or rectification of instruments or for cancellation of decrees or entries in the record of rights.