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 36 in The M.P. Employees' Insurance Courts Rules, 1963 36. Finality of Order. - Save as provided in Section 82 the order of a Court shall be final and binding upon the parties.Costs, Decree, etc.
