Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 418] [Entire Act]

State of Madhya Pradesh - Subsection

Section 418(1) in Rules Under the Court-Fees Act, 1870

(1)This and the succeeding three rules have been made by the High Court under Section 20, Court-Fees Act, 1870. The fees shown in the following schedule shall be charged for serving and executing the different processes-