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] [Entire Act] State of Madhya Pradesh - Section Section 533 in M.P. Civil Court Rules, 1961 533. No fee awarded shall include a fraction of a rupee, the fees calculated under the above rules being taken, where necessary, to the nearest rupee.
