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State of Madhya Pradesh - Section

Section 771 in Criminal Courts - Rules and Orders

771. The District Magistrate to whom the application is made may, in his discretion, on being satisfied-

(a)that the applicant is over 20 years of age,
(b)that he is of good character, and
(c)that he is otherwise eligible, grant the applicant a licence in Form A annexed to these rules.