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[Cites 0, Cited by 0] [Section 593(15)] [Section 593] [Entire Act]

State of Madhya Pradesh - Subsection

Section 593(15)(ii) in M.P. Civil Court Rules, 1961

(ii)A licensed petition-writer shall not take payment for his service by an interest in the result of any litigation in connection with which he is employed and shall not find out contribute towards the funds employed in carrying on any litigation in which he is not otherwise personally interested.