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[Cites 0, Cited by 0] [Section 593(6)] [Section 593] [Entire Act]

State of Madhya Pradesh - Subsection

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

(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.