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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Madhya Pradesh - Subsection

Section 19(viii) in The Courts Fees Act, 1870

(viii)Probate of a will, letters of administration, and, save as regards debts and securities, a certificate under Bombay Regulation 8 of 1827, where the amount or value of the property in respect of which the probate or letters or certificate shall be granted does not exceed one thousand rupees.