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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(2) in The Destruction of Records (Relating to Registering Office in Madhya Pradesh) Rules, 1983

(2)Each sub-registrar shall, in the said month prepare a list of records due for destruction in the form appended to these rules and submit to the Registrar.