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[Cites 0, Cited by 0] [Section 3A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3A(1) in The M.P. Commissioner of Oaths Rules, 1976

(1)Before proceeding to prepare the panel under existing Rule 3 the District Judge shall arrive at a decision as to whether there is a need to appoint a Commissioner of Oath for any area in his District.