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] [Entire Act] State of Madhya Pradesh - Section Section 178 in M.P. Civil Court Rules, 1961 178. Copies of all decrees, original and appellate, passed in pauper suits shall be transmitted without delay to the Collector of the district in which the Court passing the original decree is situated.
