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[Cites 0, Cited by 0] [Section 481] [Entire Act]

State of Madhya Pradesh - Subsection

Section 481(3) in M.P. Civil Court Rules, 1961

(3)Copying fees received in cash by the Head Copyist or other authorised person should be utilised for purchasing court-fee stamps, court-fee stamps of a value equal to the copying fee for each sheet should be affixed to every sheet of certified copy.