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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Madhya Pradesh - Subsection

Section 39(4) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019

(4)The parties relying on printouts or copy in electronic form, of any electronic records, shall not be required to produce original electronic records for inspection, provided a declaration is made by such party that each such copy, which has been produced, has been made from the original electronic record.