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

State of Madhya Pradesh - Subsection

Section 593(13) in M.P. Civil Court Rules, 1961

(13)Every licensed petition-writer shall affix his seal (with his name and license number filled in) on every petition written by him and shall enter on such petition the number which it bears in his register and the fee which has been charged for writing it.