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[Cites 0, Cited by 0] [Section 593] [Entire Act]

State of Madhya Pradesh - Subsection

Section 593(3) in M.P. Civil Court Rules, 1961

(3)No petition shall be rejected merely on the ground that it has been written by a person who is not a licensed petition-writer. Every petition shall show clearly the name and designation of the person by whom it has been scribed and the Court may refuse to accept a petition which does not comply with this direction.Licensing of Petition-Writers