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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Madhya Pradesh - Subsection

Section 39(3) in The M.P. Employees' Insurance Courts Rules, 1963

(3)If any party applied for copies of any order, decree or any other matter on record made by or furnished to the Court, as the case may be, after the expiry of twelve months from the date of which making or furnishing as the case may be, he shall pay an additional searching fee of two rupees.Execution