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[Cites 0, Cited by 0] [Section 180(3)] [Section 180] [Entire Act]

State of Madhya Pradesh - Subsection

Section 180(3)(ii) in M.P. Civil Court Rules, 1961

(ii)Court-stamps on all unnecessary or defective applications or applications to suit the convenience of a party, such as, for adjournment of hearing, for time to file written or other statement or to take some step, for showing cause in case of any default or omission, for withdrawing a claim, for amendment of any pleading or petition and the like.