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 8 in The M.P. Irrigation Rules, 1974 8. Sections 23 and 24 read with 93 (c) - Every petition for appeal or revision shall be accompanied by certified copy of the order to which objection is made unless the production of such copy is dispensed with.
