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

State of Madhya Pradesh - Subsection

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

(c)The Chief Justice may approve one or more Law Reporters on such terms and conditions as may be deemed fit, for purposes of reporting weekly or fortnightly short notes keeping in view the feasibility of issuing necessary copies in time at the concessional rate.]