Section 4(2) in The M.P. Commissioner of Oaths Rules, 1976
(2)Such Legal Practitioner should be registered with the State Bar Council of Madhya Pradesh and practising in the station in which he desires to be appointed.] [Substituted by Notification No. C-3916-III-I-27-75, dated 12-8-96, Published in M.P. Gazette Part 4 (ga), dated 30-8-96.]
