Legal Document View

Unlock Advanced Research with PRISMAI

- 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] [Entire Act]

State of Madhya Pradesh - Subsection

Section 396(2) in M.P. Civil Court Rules, 1961

(2)Only newly instituted suits shall be entered and no suit in which the plaint have been registered shall be included in this ledger. When a suit is transferred from one Court to another within the State it shall be entered only in the ledger of that Court in which it was pending at the end of the month in which it was instituted.