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 17] [Entire Act] State of Madhya Pradesh - Subsection Section 17(4) in The Courts Fees Act, 1870 (4)The provisions of this section shall apply mutatis mutandis to appeals and cross objections.] [Substituted by C.P. and Berar Act No. 9 of 1941.]
