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 592 in M.P. Civil Court Rules, 1961 592. The procedure laid down in the preceding rule should be followed at outlying stations, the Naib-Nazir taking the place of the clerk of Court's muharrir and the necessary packing being done by the Court clerk or the farrash.
