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[Cites 0, Cited by 0] [Section 593(2)] [Section 593] [Entire Act]

State of Madhya Pradesh - Subsection

Section 593(2)(b) in M.P. Civil Court Rules, 1961

(b)that no such licence is necessary in respect of a petition meant to be presented to a Court in which a legal practitioner is entitled to practise if the petition is written by him or by his clerk and is signed by the legal practitioner.