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State of Madhya Pradesh - Section

Section 152 in Criminal Courts - Rules and Orders

152. An order for payment of process-fees should invariably fix a time for such payment. In the right hand margin of the order sheet against such an order the Court reader shall note the date on which the process-fee so directed to be paid was actually paid and the date on which the process was issued. Omission to pay the process-fee should like wise be noted.