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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Madhya Pradesh - Subsection

Section 41(7) in The M.P. Madhyastham Adhikaran Regulations, 1985

(7)The copyist shall enter on the back of each copying application the details about registration number, advance received, number of sheets prepared, amount of copying fee affixed on the copies delivered, amount of advance refunded if any, amount of further advance if any, and date of delivery of copying application and all other details as are necessary.