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 762 in Criminal Courts - Rules and Orders 762. The name of a recognized clerk found on enquiry under Rule 760 to be using the Court premises, for private purposes, such as preparation of documents unconnected with any case in which his master is engaged, may be struck off from the register.
