Section 64 in The M.P. Vanijyik Kar Adhiniyam, 1994
64. Court fee stamps on appeal and application for revision.
- An appeal preferred under Section 61 or sub-section (4) or sub-section (6) of Section 62 and an application for revision made under sub-section (1) of Section 62 shall bear court fee stamps of such value as may be prescribed.
