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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Madhya Pradesh - Subsection

Section 53(2) in The M.P. Swayatta Sahakarita Adhiniyam, 1999

(2)The Registrar shall order an inquiry only after the receipt of a fee, as determined by him from the applicant or the applicants. The fee should be sufficient to meet the costs of the inquiry to be conducted.