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 8] [Entire Act] State of Madhya Bharat - Subsection Section 8(3) in The Madhya Bharat Small Cause Courts Act, Samvat, 2006 (3)When the Judge is absent, the senior Additional Judge may discharge all or any of the functions of the Judge.
