Section 523(2)(b) in High Court Rules and Orders In M.P.

[Cites 0, Cited by 0] [Section 523(2)] [Section 523] [Entire Act]

State of Madhya Pradesh - Subsection

Section 523(2)(b) in High Court Rules and Orders In M.P.

(b)[ A copy of the judgement or order, though not marked "AFR" (Approved for reporting), applied by a Law Reporter, approved for reporting short notes, either weekly or fortnightly for purposes of reporting short notes, will also be supplied at a fee of Re. 1/- for each judgement or order. [Inserted by Notification No. 46-1-22-28-31, dated 5-8-1976.]

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State of Madhya Pradesh - Subsection

Section 523(2)(b) in High Court Rules and Orders In M.P.