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 254 in M.P. Civil Court Rules, 1961 254. Every order directing the issue of a commission for the examination of witness under Order XXVI, Rule 44 (see also Section 76, Civil Procedure Code), should state whether the commission is to be addressed to a Court or to a pleader.
