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 33 in High Court Rules and Orders In M.P. 33. When these rules direct or allow any act to be done by or any notice to be given to a party to the case, such act may be done by or such notice may be given to counsel appointed to act by that party.
