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State of Madhya Pradesh - Section

Section 765 in Criminal Courts - Rules and Orders

765. In these rules-

"Petition" means a document written for the purpose of being presented to a criminal Court and includes a complaint and petition of appeal."To practise as a petition-writer" means to write petitions as defined above for hire, and includes the writing of a single petition for hire.A petition-writer is said to practise in a Court when he writes petitions for the purpose of being presented to that Court.