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 550 in M.P. Civil Court Rules, 1961 550. The name of a recognised clerk found on enquiry under Rule 548 using the Court premises for private purpose, such as preparation of documents unconnected with the case in which his master is engaged, may be struck off from the register.
