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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Madhya Pradesh - Subsection

Section 64(10) in M.P. Vat Rules, 2006

(10)No fee shall be payable in respect of any argument or objection in writing or in respect of any application which asks only for information and which does not seek any specific relief or in respect of any application for adjournment of hearing or in respect of any application for inspection of records.