Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 4 in Madhya Pradesh Vishesh Nyayalaya Niyam, 2012

4. The tenure of office of the Presiding Judge.

- The term of Presiding Judge shall ordinarily be three years but he may continue in office till the nomination and joining of another Presiding Judge.