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State of Madhya Pradesh - Section

Section 4 in Copies of records Etc. Rules

4.

The Chief Municipal Officer shall grant copies of audit notes and allow inspection of connected papers on payment of fees to any person who applied for them :Provided that the Chief Municipal Officer shall grant copies of such notes and allow inspection of connected papers free of charged to a person against whom a charge is made under Section 10 of the Madhya Pradesh Local Fund Audit Act, 1933 (IX of 1933).