Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 421] [Entire Act] State of Madhya Pradesh - Subsection Section 421(a) in M.P. Civil Court Rules, 1961 (a)If the property be a negotiable instrument or a share in any public company or corporation, on the nominal value-1 percent on die first Rs. 1,000 and ½ percent on the rest.
