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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Madhya Pradesh - Subsection

Section 29(2) in M.P. Civil Court Rules, 1961

(2)No charge shall be made in respect of the following affidavits :-
(i)Affidavits made by process-servers deposing as to the manner of the service of a process;
(ii)Affidavits made by public officers in virtue of their office.
[High Court of Madhya Pradesh Notification No. 3294, dated the 17th March, 1959]