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[Cites 0, Cited by 0] [Section 431] [Entire Act]

State of Madhya Pradesh - Subsection

Section 431(7) in M.P. Civil Court Rules, 1961

(7)The fees chargeable under Articles 6, 7 and 9 of the First Schedule on copies furnished by Civil Court for the private use of persons applying for them :Provided that nothing in this clause shall apply to copies when filed, exhibited or recorded in any Court of Justice or received by any public officer.