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[Cites 0, Cited by 0] [Section 431(22)] [Section 431] [Entire Act]

State of Madhya Pradesh - Subsection

Section 431(22)(b) in M.P. Civil Court Rules, 1961

(b)where the said amount or value exceeds Rs. 50,000 to remit the whole of the said fees in respect of the first Rs. 50,000.