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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(2) in The M.P. Commissioner of Oaths Rules, 1976

(2)The application for renewal of certificate shall be made in Form II-A to the District Judge concerned ninety days before the date on which the term under the existing certificate expires:Provided that the delay of thirty days may be condoned by the District Judge if it is shown that the delay occurred for the reasons beyond control of the applicant.