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 2] [Entire Act] State of Madhya Pradesh - Subsection Section 2(c) in The M.P. Temporary Postponement of Execution of Decrees Act, 1958 (c)"Decree for money " means a decree for payment of money passed by Civil Court, a Panchayat or a Nyaya Panchayat;
