Section 5(e) in M.P. Document Writers Licensing Rules, 1966
(e)[ he should have passed the Higher Secondary or High School Examination conducted by Board of Secondary' Education, Madhya Pradesh or equivalent examination from recognised institution.] [[Substituted by M.P. Notification No. (20)-1776-5198-2000-CTD-V, dated 28-4-2001 Prior to substitution it read as under:-
