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State of Madhya Pradesh - Section

Section 22 in High Court Rules and Orders In M.P.

22. Oil receipt of the appellants and the respondent's lists, the [Additional Registrar or] [Inserted by Notification No. 45-I-9-3-37, dated 12-5-1976.] Deputy Registrar shall, as soon as practicable, make and deliver to the parties separate rough estimate of the costs of preparing their portions of the paper-book.