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State of Madhya Pradesh - Section

Section 521 in High Court Rules and Orders In M.P.

521. On each application the head-copyist or the officer-in-charge shall endorse the date of its receipt and shall initial the endorsement. If the applicant is presented in person, the head-copyist shall immediately give a receipt in the prescribed form [No. 11-(a)-135] for the advance received with the application.