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[Cites 0, Cited by 0] [Section 593(8)] [Section 593] [Entire Act]

State of Madhya Pradesh - Subsection

Section 593(8)(b) in M.P. Civil Court Rules, 1961

(b)that he is acquainted with the provisions of the Civil Procedure Code, the Court Fees Act, the Stamp Act and the Limitation Act, so far as Knowledge of these Acts is necessary for the efficient performance of the duties of a petition-writer.