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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(1) in The M.P. Vilasita, Manoranjan, Amod Evam Vigyapan Kar Niyam, 2011

(1)Every registered proprietor of DTH service shall prepare a subscriber's card in Form IX in duplicate. The first copy thereof shall be issued to the subscriber and the second copy shall be retained by the proprietor for his record.