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 3] [Entire Act] State of Madhya Pradesh - Subsection Section 3(4) in Madhya Pradesh Vishesh Nyayalaya Niyam, 2012 (4)The Presiding Judge shall be assisted by such officers and staff as may be decided by the State Government in consultation with the High Court.
