Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 780 in Criminal Courts - Rules and Orders 780. A licensed petition-writer shall not accept any mukhtyarnama, whether general or special for the conduct of any case in a Criminal Court other than a case in which he is himself a party.
