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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Madhya Pradesh - Subsection

Section 14(2)(d) in The M.P. Motoryan Karadhan Rules, 1991

(d)[ the certificate or the copy of the order required lo be submitted alongwith the intimation under sub-rule (3) of Rule 13, if the same was not submitted alongwith the intimation.] [Substituted by Notification No. 22-27-93-VIII, dated 8-6-1993.]