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[Cites 0, Cited by 0] [Section 759] [Entire Act]

State of Madhya Pradesh - Subsection

Section 759(2) in Criminal Courts - Rules and Orders

(2)Acts which the law requires to be done by a party or his recognized agent or by pleader duly appointed on his behalf, such as the presentation of a plaint or memorandum of appeal, shall not be done by a recognized clerk.