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[Cites 0, Cited by 0] [Section 124] [Entire Act]

State of Madhya Pradesh - Subsection

Section 124(4) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019

(4)If the party is unable to write his name, his thumb mark upon the document appointing the legal practitioner or upon the writing determining such appointment shall be attested by a witness.