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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Madhya Pradesh - Subsection

Section 31(b) in High Court Rules and Orders In M.P.

(b)it shall be prepared in the same way as the paper-books in second appeals from order and the rules for preparation of the paper-books in second appeals from orders shall apply mutatis mutandis to the preparation of paper-books under this rule.