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[Cites 0, Cited by 0] [Section 772] [Entire Act]

State of Madhya Pradesh - Subsection

Section 772(b) in Criminal Courts - Rules and Orders

(b)that he is acquainted with the provisions of the Penal Code, the Criminal Procedure Code, the Court-fees Act, the Stamp Act and the Limitation Act, so far as a knowledge of these Acts is necessary for the efficient performance of the duties of a petition-writer.