Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Madhya Pradesh - Subsection

Section 43(2) in The M.P. Madhyastham Adhikaran Regulations, 1985

(2)
(a)The amount received from the applicant accompanied by an application shall be entered by the copyist in the register of applications for copies and in the detailed account book. Daily totals of columns 3 to 7 of the detailed account book shall be carried to the appropriate columns of Account Book.
(b)The copyist shall furnish cash security of Rs. 500/- and shall execute personal security bond with two sureties for the same amount as fixed by the Chairperson of the Tribunal.