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State of Madhya Pradesh - Section

Section 29 in The M.P. Society Registrikaran Adhiniyam, 1973

29. [ Inspection of documents. [Substituted by M.P. Act No. 29 of 1998.]

- Any person may inspect all or any of the documents filed with the Registrar under this Act or require copy or extract of any such documents to be certified by the Registrar by filing an application together with such fee as may be prescribed and such certified copy shall be prima facie evidence of matters therein contained in all legal proceedings whatsoever.]