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 6] [Entire Act] State of Madhya Pradesh - Subsection Section 6(3) in The M.P. Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 (3)A person shall not be qualified for appointment as a judge of Special Court unless he is a serving Sessions Judge or Additional Sessions Judge under the Code.
