Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 515 in M.P. Civil Court Rules, 1961

515.

The head copyist should see that the work is distributed early enough to enable the copyist to begin their work punctually at 11 a.m. All copyists should, as far as possible, be trained copyist and no new candidate should be allowed to work in the section unless he is a trained copyist.