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[Cites 0, Cited by 0] [Section 550] [Entire Act]

State of Madhya Pradesh - Subsection

Section 550(7) in Criminal Courts - Rules and Orders

(7)The fees chargeable under Articles 6,7 and 9 of the First Schedule on copies furnished by...... Criminal Courts....... for the private use of persons applying for them:Provided that nothing in this clause shall apply to copies when filed exhibited or recorded in any Court of Justice or received by any public officer.