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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Madhya Pradesh - Subsection

Section 29(f) in High Court Rules and Orders In M.P.

(f)The provisions of Rules 22 to 24 shall apply mutatis mutandis to the preparation of paper-books under this rule with the modification that two weeks shall be substituted for six weeks and three weeks in Rules 23 and 24 respectively.