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[Cites 0, Cited by 0] [Section 766] [Entire Act]

State of Madhya Pradesh - Subsection

Section 766(b) in Criminal Courts - Rules and Orders

(b)that a legal practitioner or his clerk shall not be considered to practise as a petition-writer, in respect of any petition written by the legal practitioner or by his clerk on his behalf, for presentation to a Court in which the legal practitioner is qualified to practise: provided that when the petition is written by a clerk it shall be signed by his employer.