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[Cites 0, Cited by 0] [Section 39(5)] [Section 39] [Entire Act]

State of Madhya Pradesh - Subsection

Section 39(5)(a) in The M.P. Madhyastham Adhikaran Regulations, 1985

(a)The destruction of all papers shall ordinarily be effected by burning in the presence of the Record-Keeper acting under the supervision of Registrar/Dy. Registrar or any other Supervising Officer as may be directed by Chairperson.