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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Madhya Pradesh - Subsection

Section 25(3) in The M.P. Standards of Weights and Measures (Enforcement) Rules, 1989

(3)[ An application for appeal shall be accompanied by fee of Rs. 25.] [Inserted by Notification No. F- I3-46-93-XXIX-2, dated 1-5-1996.][Schedule I - Omitted] [Omitted by M.P. Notification No. F-13-45-99-XXIX-2, dated 17-3-2005.][Schedule II - Omitted] [Omitted by M.P. Notification No. F-13-45-99-XXIX-2, dated 17-3-2005.][Schedule II-A - Omitted] [Omitted by M.P. Notification No. F-13-45-99-XXIX-2, dated 17-3-2005.][Schedule III - Omitted] [Omitted by M.P. Notification No. F-13-45-99-XXIX-2, dated 17-3-2005.]