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] [Entire Act] State of Madhya Pradesh - Subsection Section 3A(3) in The M.P. Commissioner of Oaths Rules, 1976 (3)The District Judge shall notify the vacancy to the concerning Bar Association and invite applications therefor. Application shall be submitted within 15 days of the notification.]
