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State of Madhya Pradesh - Section

Section 517 in High Court Rules and Orders In M.P.

517. Application for copies may be presented in person or by an agent or a pleader or sent by post to the Head-copyist of the office at the place where the record from which the copies applied for are to be made will eventually be deposited for safe custody. .......

Note. 1 - Copies of any number of documents on the same record may be applied for on one application.Note 2. - At headquarters station applications shall be received and copies delivered daily upto 2 and 4 p.m. respectively...Enquiries shall, however, be attended to through the usual office hours......