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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Madhya Pradesh - Subsection

Section 19(3) in M.P. Adhivakta Kalyan Nidhi Adhiniyam, 1982

(3)It shall be duty of the Advocates to affix on the memo of appearance stamps under sub-sections (1) and (2) and no Court including the High Court shall accept such memo of appearance unless it is so stamped.]