Section 39 in The M.P. Employees' Insurance Courts Rules, 1963
39. Certified copies of order, decree etc. to be furnished.
(1)Certified copies of the final order, decree or any other order or matter on record shall be furnished to the parties on application to the Court and at their expenses.(2)If any party requires copies of any order, decree or any other matter on record made by or furnished to the Court, as the case may be, to be supplied to him within forty-eight hours of the submission of an application thereof to the Court, he shall pay an additional fee of two rupees for each such copy.(3)If any party applied for copies of any order, decree or any other matter on record made by or furnished to the Court, as the case may be, after the expiry of twelve months from the date of which making or furnishing as the case may be, he shall pay an additional searching fee of two rupees.Execution
