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State of Madhya Pradesh - Section

Section 89 in The M.P. Vanijyik Kar Niyam, 1995

89. Fees not payable in certain cases.

- No fee shall be payable in respect of any argument of objection in writing or in respect of any application which asks only for information and which does not seek any specific relief or in respect of any application for an adjournment of hearing or in respect of any application for inspection of records.