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State of Madhya Pradesh - Section

Section 776 in Criminal Courts - Rules and Orders

776. Every licensed petition-writer, in writing petitions, shall confine himself to expressing in plain and simple language such as the petitioner can understand and in a concise and proper form the statements and object of the petition, and shall not introduce any argument or quotation from a law report or other law book, or refer to any decision not brought to his notice by the petitioner.