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[Cites 0, Cited by 0] [Section 42(8)] [Section 42] [Entire Act]

State of Madhya Pradesh - Subsection

Section 42(8)(a) in The M.P. Madhyastham Adhikaran Regulations, 1985

(a)Photocopies of M.Bs., agreements and other bulky records may be supplied to the parties after obtaining the permission of the Bench at the cost of the parties.