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State of Madhya Pradesh - Section
Section 790 in Criminal Courts - Rules and Orders
790. the High Court will exercise its general powers of superintendence and control with regard to orders passed under Rule 784, 785, 787 or 788 in the same manner as with regard to other administrative orders of the District Magistrate.
Form AForm of LicenceCertified that........... son of......... resident of.........., has, this day, been licensed as a petition-writer in the........... district, and is hereby permitted to practise as such in the manner prescribed by the rules relating to petition-writers in the provinces and subject to the provisions of the said rules.Given under my hand and the seal of this Court this............ day of........ 20 at..........SealDistrict MagistrateForm BRegister to be maintained by every licensed petition-writer| S.No. of petition | Date on which petition was written | Name, parentage and residence of the person atwhose instance the petition was written | Description of petition |
| (1) | (2) | (3) | (4) |
| Brief abstract of contents of petition | Value of Court-fee labels affixed to the petition | Fees charged for writing the petition | Remarks | Signature of petition-writer |
| (5) | (6) | (7) | (8) | (9) |