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State of Madhya Pradesh - Section

Section 15 in M.P. Document Writers Licensing Rules, 1966

15. Of not to employ any assistant by document writer.

- No document writer shall employ an assistant for any part of his work. No person unconnected with the document will, except for his own private work, be allowed access to the Sub-Registrar's Office in company with the parties for the purpose of getting registered a document or application, etc., disposed off for them.