Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 252 in M.P. Civil Court Rules, 1961

252.

Judicial officers are not entitled to receive any remuneration for executing commissions and no part of the fee received with the commission should, therefore, be accepted either personally or on behalf of Government. The execution of a commission is and official act which judicial officers are bound to perform when called upon to do so.