Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 520 in M.P. Civil Court Rules, 1961

520.

When the amount of pending work exceeds that which can be completed by the section is seven working days the employment of section-writers may be regarded as necessary and typists in other sect,u.o may be diverted.Note. - In estimating the pending work in sheets the average number of sheets of 240 words used for application, or for each copy to a lower Court, or to a Public Prosecutor in the preceding year will be a useful guide.