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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(2) in The M.P. Dharma Swatantrya Rules, 1969

(2)The intimation shall be in Form A and shall be delivered either personally by the person giving such intimation to the District Magistrate, or be sent to him by registered post with acknowledgement due.