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[Cites 0, Cited by 0] [Section 43(2)] [Section 43] [Entire Act]

State of Madhya Pradesh - Subsection

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

(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.