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 539] [Entire Act] State of Madhya Pradesh - Subsection Section 539(2) in M.P. Civil Court Rules, 1961 (2)The application shall state the legal practitioner's standing at the Bar, the name or names of the recognised clerks, if any, already in his service, and the educational qualifications of the person proposed to be employed as a recognised clerk.
