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State of Madhya Pradesh - Section

Section 519 in M.P. Civil Court Rules, 1961

519.

Section-writers should be employed only in the copying section attached to the office of a District and Sessions Judge. At an out-station where; copying is done one copyist is ordinarily sufficient, the necessity for posting another copyist to such a place should be considered only when the daily average outturn exceeds 11 sheets or, where a typist is posted, it exceeds 15 sheets.