Legal Document View

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
[Cites 0, Cited by 0] [Section 439] [Entire Act]

State of Madhya Pradesh - Subsection

Section 439(4) in Rules Under the Court-Fees Act, 1870

(4)The additional court-fee payable under Section 19-E of the said Act on probates or letters of administration shall be denoted in the aforesaid manner.Instructions under the Court-fees Act & the Stamp Act.