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State of Madhya Pradesh - Section

Section 538 in M.P. Civil Court Rules, 1961

538.

The District Judge shall maintain in the following form, a register of all recognised clerks employed in his district :Register of recognised clerks of legal practitioners
Serial No. Name Father's name Residence Date of registration
(1) (2) (3) (4) (5)
 
Name of legal practitioner under whom employed Courts in which the legal practitioner isauthorised to practice Date of removal from the register with cause forremoval in brief Remarks
(6) (7) (8) (9)
 
Note. - The register will be open for inspection on payment of the usual fees prescribed for inspection of Court and other registers.