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State of Madhya Pradesh - Section

Section 7 in Procedure for Registration of Moneylenders

7.

The receipts issued by the post office for the registered envelop containing the certificate and for the money order, if any, at the time of despatch and the payees receipt for the money order, if any, received from the post office shall be attached to the application as evidence that the certificate has been duly prepared, despatched, and delivered to the applicant alongwith the surplus amount if any.