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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Madhya Pradesh - Subsection

Section 42(7) in The M.P. Madhyastham Adhikaran Regulations, 1985

(7)If the applicant does not appear within three months the copying fee deposited shall be forfeited to the Government and the application for copying and prepared copies shall be filed.