Section 19 in M.P. Adhivakta Kalyan Nidhi Adhiniyam, 1982
19. [ Memo of appearance to bear stamps. [Substituted by M.P. Act 9 of 1998, Section 3, (w.e.f. 24-4-1998).]
(1)A memo of appearance filed in any Court other than the High Courts shall bear the Madhya Pradesh Adhivakta Kalyan Nidhi Stamp of the value of [Four rupees] [Inserted by M.P. Act 16 of 1999, Section 2, (w.e.f. 5-5-1999).].(2)A memo of appearance filed in the High Court shall bear the Madhya Pradesh Adhivakta Nidhi Stamp of the value of [Ten rupees] [Substituted by M.P. Act 16 of 1999, Section 3(ii) (w.e.f. 5-5-1999), for 'five rupees'.].(3)It shall be duty of the Advocates to affix on the memo of appearance stamps under sub-sections (1) and (2) and no Court including the High Court shall accept such memo of appearance unless it is so stamped.]
