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State of Madhya Pradesh - Section

Section 422 in M.P. Civil Court Rules, 1961

422.

The mode of payment of process-fees under Rules 418 and 419 is laid down in Rule 46 foregoing. No process for issue of which payment of a fee is required, shall be drawn up for service or execution unit the fee has been paid. A notice in English and the Court language of the district shall be exhibited in a prominent place in every Court stating that all process-fees are to be paid in Court-fee stamps and not in cash.