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 25 in The Courts Fees Act, 1870 25. Collection of fees by stamps. - All fees referred to in Section 3 or chargeable under this Act shall be collected by [stamps or electronic transfer of payment to State Government in such manner as may be prescribed.] [Substituted 'stamps' by Act No. 27 of 2017, dated 1.9.2017.]
