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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Madhya Pradesh - Subsection

Section 26(c) in The M.P. Boiler Attendants' Rules, 1958

(c)a Treasury Challan or such other evidence, as the State Government may specify in this behalf in support of payment of the fee specified in these rules for the examination at which the applicant wishes to appear;