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State of Madhya Pradesh - Section

Section 32 in Rules Under the Court-Fees Act, 1870

32. The fees chargeable under Article 6 of the Second Schedule to the Court-Fees Act, 1870 (VII of 1870), in respect of security bonds hypothecating property executed in pursuance of orders of the Courts under the Code of Civil Procedure, 1908 (V of 1908).

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