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State of Madhya Pradesh - Section

Section 89 in The M.P. Registration Rules, 1939

89. Supplementary book 1.

- To prevent injury to the binding which results from the introduction of the above documents into the hound registers, a separate file book, to be called "Supplementary book 1 " shall be kept in each office, and the documents referred to in clause [(b) to (g) and (i) and (j)] [Substituted by Notification No. 10-1-III-87-90, dated 20-7-1990.] of Rule 88 shall he filed in it.