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 68A] [Entire Act] State of Madhya Pradesh - Subsection Section 68A(1) in The M.P. Co-Operative Societies Rules, 1962 (1)Persons employed in serving notices or other processes under these rules shall be entitled to bhatta at such rates as may, from time to time, be fixed by the Registrar.
