Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 785 in Criminal Courts - Rules and Orders 785. Any licensed petition-writer, who breaks any of the Rules 774, 775, 777,779,780 and 781, shall be liable to a penalty not exceeding fifty rupees.
