Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 55A in The M.P. Registration Rules, 1939 55A. Short note in advance of copies. - If a Registering Officer is unable to despatch copies as required by Sections 65 and 66 on the day on which the document is registered, he shall on that day send in advance to each Registrar concerned a short note in Form 2 of Appendix C.
