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 473] [Entire Act] State of Madhya Pradesh - Subsection Section 473(b) in M.P. Civil Court Rules, 1961 (b)A party who has been ordered to file a written statement reply or return is not entitled to get a copy of the written-statement, reply or return filed by another party until he has filed his own.
