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 28] [Entire Act] State of Madhya Bharat - Subsection Section 28(2) in The Bhopal And Vindhya Pradesh (Courts), Act, 1950 (2)The ministerial officers of Civil Courts under the control of the District Judge shall be appointed by the District Judge.
