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 1] [Entire Act] State of Madhya Pradesh - Subsection Section 1(i) in High Court Rules and Orders In M.P. (i)An application for an order under Order XXII, Order XXXII, Order XXXIX, Order XL, or Order XLI, Rule 5,6 or 10 of the Code of Civil Procedure :
