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 32A] [Entire Act] State of Madhya Pradesh - Subsection Section 32A(vi) in The M.P. Commissioner of Oaths Rules, 1976 (vi)on his ceasing to work as such for a continuous period of two months except where such conduct is condoned by District Judge concerned; or
