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[Cites 0, Cited by 0] [Section 751] [Entire Act]

State of Madhya Pradesh - Subsection

Section 751(2) in Criminal Courts - Rules and Orders

(2)The application shall State the legal practitioner's standing at the Bar, the name or names of the recognized clerks, if any, already in his service, and the educational qualifications of the person proposed to be employed as a recognized clerk.