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 529 in M.P. Civil Court Rules, 1961 529. If several appellants or respondents appear by separate advocates, the appellate Court shall be guided in allowing separate fees by the principles laid down in the preceding rule.
