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 60] [Entire Act] State of Madhya Pradesh - Subsection Section 60(2) in M.P. Minor Mineral Rules, 1996 (2)The application for appeal or review or revision shall be affixed with a court fee stamp of the value of Rs. 5.00 (Rupees Five).
