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 3A(2)] [Section 3A] [Entire Act] State of Madhya Pradesh - Subsection Section 3A(2)(ii) in The M.P. Commissioner of Oaths Rules, 1976 (ii)Station with only one Court or Link Court shall have one Commissioner.