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State of Madhya Pradesh - Section

Section 549 in Criminal Courts - Rules and Orders

549.

A table in English and in the language of the Court showing the fees chargeable for the issue of processes and stating that process-fees are to be paid in Court-fee stamps and not in cash shall be exhibited in a conspicuous part of each Court-room.Remissions of Court-fees made by the provincial Government under Section 35 of the Court-fees Act