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 543 in M.P. Civil Court Rules, 1961 543. No person shall be admitted or continued as a recognised clerk if he is, or acts as, a recognised agent (mukhtyar), either under a special or general power of attorney of any person other than the legal practitioner by whom he is employed.
