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 52 in High Court of Madhya Pradesh Rules, 2008 52. A memo of appearance or vakalatnama, if filed, shall be signed by the prisoner and forwarded by the Officer-in-Charge of the jail under his signature.
