Section 15 in Criminal Courts - Rules and Orders

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

State of Madhya Pradesh - Section

Section 15 in Criminal Courts - Rules and Orders

15. Petitions should ordinarily be written in the language of the Court. The Court may, however, exercise its discretion in the matter, having regard specially to the language spoken and written by the petitioner.

B. Affidavits