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[Cites 0, Cited by 0] [Section 476] [Entire Act]

State of Madhya Pradesh - Subsection

Section 476(2) in M.P. Civil Court Rules, 1961

(2)If an application sent by post is unstamped, the head copyist shall first cause a stamp to be affixed from out of the money received with the application before entertaining it.Note. - A separate application is necessary for each record from which a copy is sought, but copies of any number of documents from one record can be asked for by one application.