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 261 in M.P. Civil Court Rules, 1961 261. Unless otherwise directed by the issuing Court the commissioner should return the commission duly executed together with the evidence taken under it to the Court from which he had received it.
