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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(2) in The M.P. Scheduled Castes (Legal Aid) Rules, 1963

(2)Where an application is made to the Court, the Court shall forward the same to the Collector or, if made in writing or the substance of the same recorded by it, if made orally, together with the certificate, if any, filed therewith.