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[Cites 0, Cited by 0] [Section 3A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3A(2) in The M.P. Commissioner of Oaths Rules, 1976

(2)The need for such an appointment under Sub-rule (1) shall be determined as per the following norms :-
(i)the number of Commissioners may ordinary be the same as half the number of Courts situated at a place;
(ii)Station with only one Court or Link Court shall have one Commissioner.