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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Madhya Pradesh - Subsection

Section 19(2) in The M.P. Co-Operative Tribunal Regulations, 2000

(2)Application for copies or for inspection of the documents shall set out of the name and address of the applicant in full, the date and description of documents or order of which and purpose for which a copy is required. Any application which is not in the proper form, shall be required to be represented in proper form.