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 16 in The M.P. Irrigation Rules, 1974 16. No person shall be required to attend in person who is exempt from personal appearance under Section 132 or Section 133 of the Civil Procedure Code, 1908.
