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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Madhya Pradesh - Subsection

Section 58(1) in The Chit Funds (Madhya Pradesh) Rules, 1984

(1)The Registrar or his nominee, as the case may be, may take a dispute on file only if the application regarding reference for such dispute in Form XVII is affixed with court fee stamps at the following scales, namely :-
      Court fee
      Rs. P.
(i) Simple money claims-  
  (a) When the amount of the claim in dispute does not exceed Rs.1,000. 25.00
  (b) When such amount exceeds Rs. 1,000, but does not exceed Rs.5,000. 50.00
  (c) When such amount exceeds Rs. 5,000 1 percent of the amount of claim.
(ii) Complicated money claims-  
  (a) When the amount of the claim in dispute does not exceed Rs.1,000. 50.00
  (b) When such amount exceeds Rs. 1,000 but does not exceed Rs.5,000. 100.00
  (c) When such amount exceeds Rs. 5,000. 2 percent of the amount of claim.
(iii) All other disputes 100.00
Explanation. - For the purposes of this sub-rule, "simple money claim" means the claim of a foreman whose business consists of conducting chits including disbursement of prize amount based on loan-bonds, promissory notes, admissions or acknowledgments, and "complicated money claims" means all money claims other than simple money claims. The question regarding the classification of a dispute for the purposes of this sub-rule shall be decided by the Registrar or his nominee deciding the dispute and the decision of the Registrar or his nominee as the case may be, shall be final.