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State of Madhya Pradesh - Section

Section 12 in M.P. Document Writers Licensing Rules, 1966

12. Of Register to be maintained by Document writer.

(1)Every document writer shall maintain a register in Form IV and shall enter therein the necessary particulars about every document written by him and shall whenever required by the Licensing Authority or any Inspecting Officer of the Registration Department or the Sub-Registrar, produce the register, and the receipt books.
(2)Register of Licences. - Every District Registrar shall keep a register in Form III showing the names of all persons licensed as document writers in the District, dates of issue of licenses, fees paid and such other particulars as may be necessary.