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State of Madhya Pradesh - Section

Section 435 in M.P. Civil Court Rules, 1961

435.

When on order remanding a suit under Order XLI, Rule 23, is set aside on second appeal, revision or review, and the appellate Court which passed it is required to decide the appeal on the merits, it shall not rehear the appeal until the court-fee refunded under Sec. 13 of the Court-fee Act has been repaid.