Section 8 in M.P. Document Writers Licensing Rules, 1966
8. Of qualification for grant of licence.
- The licence referred to in Rule 7 shall be granted to a person who fulfils the following qualifications :-(a)if a person is able to draw up a clear and concise document in the official language of the place where he practices as a document writer;(b)if he has a working knowledge of law relating to stamps and registration of documents in so far as that is necessary for the efficient performance of the duties of a document writer.
