Section 23(2)(b) in The M.P. Civil Courts Act, 1958

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State of Madhya Pradesh - Subsection

Section 23(2)(b) in The M.P. Civil Courts Act, 1958

(b)fees to be charged for processes issued by Civil Courts, or by any officer of any such Court and the fee payable in any suit or proceeding in any such Court by any party to such suit or proceeding in respect of the fees of the pleader of any other party to such suit or proceeding;

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State of Madhya Pradesh - Subsection

Section 23(2)(b) in The M.P. Civil Courts Act, 1958