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 14] [Entire Act] State of Madhya Pradesh - Subsection Section 14(c) in The M.P. Civil Courts Act, 1958 (c)call for such reports and returns forth the subordinate courts and Judges in the district as may be prescribed by the High Court or as he may require for administrative purposes.]
