Section 18 in The (Central Provinces and Berar) Debt Conciliation Act, 1933
18. No notice shall be deemed void on account of any error in the name or designation of person referred to therein unless such error has produced substantial injustice.
[19. Every application to the Board shall be stamped with a court-fee stamp of the value of twelve annas. Further additional fees on the amount for which the debt is settled shall be charged and collected in the shape of court-fee stamps at the rates indicated below.(1)If the amount of the debt settled does not exceeds Rs. 500 Re. 0-8-0.(2)If the amount of the debt settled exceeds Rs. 500, but does not exceed Rs. 1000..... Re. 1.(3)If the amount of the debt settled exceeds Rs. 1,000.... Re. 1 for the first Rs. 1,000 and Re. 0-8-0 for every Rs. 500 or thereof above Rs. 1,000.No additional fees shall be recovered in cases in which the applications are rejected or no settlement is arrived at.]
