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[Cites 0, Cited by 0] [Section 593(8)] [Section 593] [Entire Act]

State of Madhya Pradesh - Subsection

Section 593(8)(a) in M.P. Civil Court Rules, 1961

(a)that he is able to draw up in a legible hand a clear and concise application, plaint, written statement or memorandum of appeal in the language of the Court in which he practises;