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 128 in The M.P. Registration Rules, 1939 128. All inspection shall be made in the presence of the Registering Officer and the law does not authorise the making of copies while inspecting books, etc. any copy required must be duly applied for in writing.
