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[Cites 0, Cited by 0] [Section 431] [Entire Act]

State of Madhya Pradesh - Subsection

Section 431(2) in M.P. Civil Court Rules, 1961

(2)The fees chargeable on applications presented to a Collector for refund of the amount paid to the State Government for stamped paper which has becomes spoiled or unfit for use, or is no longer required for the use and on applications for renewal of stamped paper which has become spoiled or unfit for use.