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 769 in Criminal Courts - Rules and Orders 769. Any person above the age of 20 years may present a stamped application to the District Magistrate of the district in which he resides or desires to practise, to be licensed as a petition-writer.
