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 243] [Entire Act] State of Madhya Pradesh - Subsection Section 243(2) in M.P. Civil Court Rules, 1961 (2)Commissions may be issued by the Court of its own motion or on application, supported by affidavit or otherwise (except in the case of commissions under Rule 5 of Order XXVI for which applications are required).
