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 26] [Entire Act] State of Madhya Pradesh - Subsection Section 26(5) in M.P. Industrial Disputes Rules, 1957 (5)The fee for the inspection of documents referred to in sub-rule (1) of Rule 26 shall be the same as prescribed for the Court of the District Judge in the State.
