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 547] [Entire Act] State of Madhya Pradesh - Subsection Section 547(2) in M.P. Civil Court Rules, 1961 (2)Acts which the law requires to be done by a party or his recognised agent, or by the pleader duly appointed on his behalf, such as the presentation of a plaint, or memorandum of appeal shall not be allowed to be done by a recognised clerk.
