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] [Section 10] [Entire Act] State of Madhya Pradesh - Subsection Section 10(c) in The M.P. Commissioner of Oaths Rules, 1976 (c)Every Commissioner of Oaths shall grant a receipt in form V for the fees charged/realized by him and make entry thereof in the register maintained under Rule 10(a).
