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State of Madhya Pradesh - Section

Section 639 in Criminal Courts - Rules and Orders

639. Every application for a copy shall state-

(a)whether the copy is to be sent by post or whether the applicant, or his agent, or a legal practitioner will take delivery in person; and
(b)the applicant's full postal address.
Copying shall not be refused for failure to keep to this rule, but the consequences of the failure will rest solely on the applicant.