Section 58(2) in The Chit Funds (Madhya Pradesh) Rules, 1984

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State of Madhya Pradesh - Subsection

Section 58(2) in The Chit Funds (Madhya Pradesh) Rules, 1984

(2)No document of any of the kinds specified below shall be filed before the Registrar or his nominee unless it is affixed with the proper court-fee stamp as specified against

		Court fee
		Rs.
(i)	Vakalatnama	2.00
(ii)	Application for adjournment	10.00
(iii)	Application for interim stay or relief	25.00

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State of Madhya Pradesh - Subsection

Section 58(2) in The Chit Funds (Madhya Pradesh) Rules, 1984