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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Madhya Pradesh - Subsection

Section 55(7) in The M.P. Madhyastham Adhikaran Regulations, 1985

(7)Advocate's address with Telephone No.File C-2 shall be destroyed at the end of one year.File D shall contain the following papers which shall be arranged in the following order:Table of Contents