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[Cites 0, Cited by 0] [Section 440] [Entire Act]

State of Madhya Pradesh - Subsection

Section 440(3) in M.P. Civil Court Rules, 1961

(3)In special cases if the rates above prescribed appear to be insufficient, the Court may require such sums as appear reasonable to be paid. The discretion thus allowed shall be used sparingly, and such special sums shall not be paid except in cases where they are clearly necessary, the reasons for making them being recorded by the Court in the order-sheet.