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Citedby 26 docs - [View All]
N.K. Doongaji And Co. vs The State Of Madhya Pradesh And ... on 24 April, 1974
Milan Supari Stores vs Commissioner Of Commercial Tax ... on 8 October, 2004
Lilasons Breweries (Pvt.) Ltd vs State Of Madhya Pradesh And Ors on 21 April, 1992
Pyarelal vs State Of Madhya Pradesh And Ors. on 20 November, 1970
Alamchand Birumal vs Motilal Balchand on 16 August, 1967

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[Complete Act]
Central Government Act
Section 27 in The Madhya Pradesh Reorganisation Act, 2000
27. Form of writs and other processes.- The law in force immediately before the appointed day with respect to the form of writs and other processes used, issued or awarded by the High Court of Madhya Pradesh shall, with the necessary modifications, apply ith respect to the form of writs and other processes used, issued or awarded by the High Court of Chhattisgarh.