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[Cites 0, Cited by 0] [Section 593] [Entire Act]

State of Madhya Pradesh - Subsection

Section 593(12) in M.P. Civil Court Rules, 1961

(12)Every licensed petition-writer in writing petitions, shall confine himself to expressing in plain and simple language such as the petitioner can understand, and in a concise and proper form, the statements and objects of the petitioner, and shall not introduce any argument or quotation from a law report or other law book, or refer to any decision not brought to his notice by the petitioner.