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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 19A] [Entire Act] State of Madhya Pradesh - Subsection Section 19A(c) in The Courts Fees Act, 1870 (c)make an allowance for the difference between them as in the case of spoiled stamps, or repay the same in money, at his discretion.
