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 58 in The M.P. Workmen's Compensation Rules, 1962 58. Costs when more than one pleader is engaged. - When a party engages more pleaders than one to conduct or defend a case he shall be allowed one set of costs only.
