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 149 in M.P. Civil Court Rules, 1961 149. A judge may use a type-writer for the purpose of recording deposition or memoranda of evidence, but each page of such deposition or memorandum of evidence so recorded should be signed by the Judge.
