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State of Madhya Pradesh - Section

Section 6 in Procedure for Registration of Moneylenders

6.

If the amount of the advance does not cover the whole of the charges (including registration fee and postal charges), the applicant will be asked through service post-card to remit the balance, on receipt of which the certificate will be prepared. If, on the other hand, the amount of the advance is more than sufficient to cover all charges, the surplus shall be remitted alongwith the certificate, by money order when it is four annas or above, or in postage stamps when it is less than four annas.