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State of Madhya Pradesh - Section

Section 218 in M.P. Civil Court Rules, 1961

218.

If default be made in the payment of purchase money within the time specified in Order XXI, Rule 885, the fee payable by way of poundage shall be deducted from the deposit made under Order XXI, Rule 84, Civil Procedure Code. The Court-fee stamps representing such fee shall then be brought and affixed by the Court to the order directing the deduction to be made.