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 166] [Entire Act]

State of Madhya Pradesh - Subsection

Section 166(2) in M.P. Civil Court Rules, 1961

(2)A decree or order (ex-parte or otherwise) shall specify clearly and distinctly the nature and extent of the relief granted, what each party affected by it is ordered to do or forbear from doing, and other determination of die suit (Order XX, Rule 6). Every declaration of right made by it must be concise yet accurate; every injunction simple definite and plain.