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State of Madhya Pradesh - Section

Section 3 in M.P. Document Writers Licensing Rules, 1966

3. Of fixing number of document writers.

- The Licensing Authority shall, from time to time, fix and vary the number of documents writers for each registration office in his district in consultation with the Sub-Registrar concerned. If, at any time the Licensing Authority finds that the number of documents writers in any office is in excess of the requirements it may reduce their number by cancelling the licences of those who, after such enquiry as it may deem fit, are found to be less efficient (and otherwise unfit for the profession). In no case the number of document writers at any place shall be less than two.