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 6 in High Court Rules and Orders In M.P. 6. Appeals under clause 10 of the Letters Patent shall be heard by a Bench consisting of two Judges other than the Judge from whose judgement the appeal is preferred.
