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State of Madhya Pradesh - Section

Section 757 in Criminal Courts - Rules and Orders

757.

No clerk recognised as the clerk of one legal practitioner shall do business in Courts or in offices thereof on behalf of any other legal practitioner unless permitted in writing to do so by his master on special occasions.Note. - Two legal practitioners shall not be allowed to engage the same clerk, provided that if the two legal practitioners are closely related, such as father and son or brothers, they may be allowed to have one clerk.