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State of Madhya Pradesh - Section

Section 257 in M.P. Civil Court Rules, 1961

257.

The Court receiving the commission issued to a pleader should immediately deliver it to him, unless he cannot be found, or refuses to execute it. In such cases, either the writ should be sent back to the Court which issued it, or further instructions should be obtained without delay regarding the appointment of a fresh commissioner or the manner of execution.