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 748 in Criminal Courts - Rules and Orders 748. The expression "recognized clerk" means a clerk employed by a legal practitioner, and permitted as such to have access to the Courts in which his employer is authorized to practise, and to the office attached thereto.
