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 21] [Entire Act] State of Madhya Pradesh - Subsection Section 21(b) in The M.P. State Legal Services Authority Rules, 1996 (b)a [legal practitioner] [Substituted by Notification No 17 (E)-58-97-XXI-B (II), dated 30-6-1998.] of standing; or
