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 28 in The M.P. Rajmarg Adhiniyam, 2004 28. Proceedings to be in open Court. - Every proceeding shall take place in the open Court and all the persons entitled to practice in any civil Court in the State shall he entitled to appear, plead and act (as the case may be) in such proceeding.
