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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Madhya Pradesh - Subsection

Section 21(ii) in M.P. Document Writers Licensing Rules, 1966

(ii)The licensee shall not charge fees for writing document in excess of what is laid down in the scale of fees drawn up by the Licensing Authority, a copy of which shall be exposed to public view by him.