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State of Madhya Pradesh - Section

Section 9 in The M.P. Commissioner of Oaths Rules, 1976

9. [ Fee payable to Commissioner of Oaths. [Substituted by Notification No. C-3916-III-I-27-75, dated 12-8-96, published in M.P. Gazette Part 4 (ga) dated 30-8-96.]

- Every Commissioner of Oaths shall be entitled to charge fee of Rs. 5.00 per affidavit or such other fees as may be fixed by the appointing authority from time to time.Note. - Every Commissioner of Oaths shall be entitled to charge the actual railway fare of second class or actual bus fare when he is required to attend any place outside his office or court premises.]