Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 42 in The M.P. Registration Rules, 1939

42.

Applications under Section 73 of the Act (to establish execution when execution is denied) shall be verified as if they were plants; shall be accompanied, like appeals, by a copy of the reasons for the Sub-Registrar's refusal to register; and shall be presented within 30 days from the date of refusal.