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[Cites 0, Cited by 0] [Section 30(2)] [Section 30] [Entire Act]

State of Madhya Pradesh - Subsection

Section 30(2)(d) in The M.P. Anusuchit Jati Tatha Anusuchit Jan Jati (Rinisahayata) Adhiniyam, 1967

(d)prescribing the charges to be made by the Debt Relief Courts for anything done under this Act and the persons by whom and the manner in which such charges shall be paid;