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 2] [Entire Act] State of Madhya Pradesh - Subsection Section 2(d) in The M.P. Scheduled Castes (Legal Aid) Rules, 1963 (d)"Legal Practitioner" means any person entitled to practise in any of the Courts of Madhya Pradesh under the law for the time being in force relating to Legal Practitioners;
