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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(a) in The M.P. Lok Dhan (Shodhya Rashiyon Ki Vasuli) Niyam, 1988

(a)The cost of proceedings, @3% of the principal amount recovered, referred to in clause (c) of Section 3 of the Act will first be deposited in the treasury under a new sub-head to be opened under the Major Head 0070-Other Administrative Services-Miscellaneous Receipts (Cost of Proceedings).