Section 593(15)(iii) in M.P. Civil Court Rules, 1961

[Cites 0, Cited by 0] [Section 593(15)] [Section 593] [Entire Act]

State of Madhya Pradesh - Subsection

Section 593(15)(iii) in M.P. Civil Court Rules, 1961

(iii)Every licensed petition-writer shall give to his employer a receipt for the amount received by him specifying exactly what the money was received for, for example, writing fees or costs, and if for costs, for what costs, e.g., plaint, process-fee, etc. The details shall be set out separately either in the receipt itself or on a separate piece of paper attached to it.

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State of Madhya Pradesh - Subsection

Section 593(15)(iii) in M.P. Civil Court Rules, 1961