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[Cites 0, Cited by 0] [Section 551] [Entire Act]

State of Madhya Pradesh - Subsection

Section 551(c) in Criminal Courts - Rules and Orders

(c)the charges for making the copies. These charges are not Court-fees although for the sake of convenience they are levied by affixing equivalent Court-fee stamps to the copies (Part V, Chapter 26, Rule 641).