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[Cites 0, Cited by 0] [Section 593] [Entire Act]

State of Madhya Pradesh - Subsection

Section 593(6) in M.P. Civil Court Rules, 1961

(6)
(i)The application shall be written by the application qirh hia own hand and shall state-
(a)the applicant's name, father's name, date of birth according to the English Calendar, residence, educational qualifications and present occupation (if any);
(b)the language or languages with which the applicant is acquainted;
(c)the names of two respectable persons to whom reference may be the applicant's character.
(ii)If the applicant has been convicted of any criminal offence or removed from Government service, the fact shall be stated in the application.
(iii)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 petition-writer.