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[Cites 0, Cited by 0] [Section 264(2)] [Section 264] [Entire Act]

State of Madhya Pradesh - Subsection

Section 264(2)(a) in M.P. Civil Court Rules, 1961

(a)that the application has been made bona fide, e.g., that it is not the intention of the applicant to protract the litigation and to harass the other party by putting him to unnecessary expense;