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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(e) in The M.P. Government Central Libraries Rules, 1964

(e)If the deposit receipt is lost, the member shall have to produce again a certificate alongwith a specimen of his signature from the person mentioned in item (A) of Clause (iii) of Rule 6 to the effect that he is the same person who was recommended for membership.