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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Madhya Pradesh - Subsection

Section 22(2)(a) in The M.P. Kashtha Chiran (Viniyaman) Adhiniyam, 1984

(a)the form in which application shall be made under sub-section (1) of Section 6 and the fee and security deposit which shall accompany such application;