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] [Section 42] [Entire Act] State of Madhya Pradesh - Subsection Section 42(4) in The M.P. Employees' Insurance Courts Rules, 1963 (4)The fee for any authorisation for the appearance of any person under Section 79 on behalf of any of the parties in a case shall be one rupee.
