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[Cites 0, Cited by 0] [Section 770] [Entire Act]

State of Madhya Pradesh - Subsection

Section 770(3) in Criminal Courts - Rules and Orders

(3)If the applicant is in the service of Government or of a legal practitioner, his application shall state that he is prepared to resign such service on being licensed as a petitioner-writer. No person shall be licensed as a petition-writer whilst he is in the services of Government or of a legal practitioner.