Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 8 in Copies of records Etc. Rules 8. The Chief Municipal Officer or the Head Clerk shall certify all copies as true copies. In the case of copies of maps and plans, the Municipal Engineer or Overseer will certify them as true copies.
