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 3] [Entire Act] State of Madhya Pradesh - Subsection Section 3(b) in High Court Rules and Orders In M.P. (b)if the said decree or order was passed by a Bench of two or more Judges, by a Bench consisting of as many Judges as the Bench, of whose decree or order review is applied for.
