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[Cites 0, Cited by 0] [Section 180(3)] [Section 180] [Entire Act]

State of Madhya Pradesh - Subsection

Section 180(3)(v) in M.P. Civil Court Rules, 1961

(v)Process fee for serving persons dismissed from the suit, or found by the Court to have been unnecessarily impleaded, or the claim against whom has been dismissed, withdrawn or not prosecuted.