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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Madhya Pradesh - Subsection

Section 22(c) in Rules Under the Court-Fees Act, 1870

(c)where any property passes more than once in consequence of such deaths, to remit, in the case of second and subsequent successions, the whole of the said fees irrespective of the value or amount of such property;