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[Cites 0, Cited by 0] [Section 45(2)] [Section 45] [Entire Act]

State of Madhya Pradesh - Subsection

Section 45(2)(b) in The M.P. Madhyastham Adhikaran Regulations, 1985

(b)The inspection shall be made regularly within every three months and the inspection note shall be placed before the Registrar. The Registrar shall send the inspection report to the concerned staff for due compliance. The inspection note shall be returned after due compliance within 15 days thereafter to the Registrar, who shall place it with his comments before the Chairperson for perusal and necessary action. Duly complied inspection note shall be preserved for six years.