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[Cites 0, Cited by 0] [Section 555] [Entire Act]

State of Madhya Pradesh - Subsection

Section 555(e) in M.P. Civil Court Rules, 1961

(e)to pass orders of payment on contingent vouchers of usual and petty expenditure upto such amount, not exceeding [Fifty rupees] [Substituted by Notification No. A-2051-III-1-5-57-CH-26, dated 3-3-1997, for rupees 'five'.] as may be fixed in each case by the District Judge;