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 216 in M.P. Civil Court Rules, 1961 216. Where the fee payable by way of poundage on the full amount of the purchase-money has once been paid in full in respect of any sale, no further fee shall be payable in respect of the same sale.
