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 536 in M.P. Civil Court Rules, 1961 536. The expression "recognised clerk" means a clerk employed by a legal practitioner and permitted as such to have access to the Courts in which his employer is authorised to practice and to the offices attached thereto.
