Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 550] [Entire Act] State of Madhya Pradesh - Subsection Section 550(30) in Criminal Courts - Rules and Orders (30)The fees chargeable on petitions for appeal or revisions presented in person or sent by post by any servant of the Crown........in accordance with
