Section 43 in The M.P. Co-Operative Tribunal Regulations, 2000
43. Court fees.
- Court fee payable on Vakalatnama, Memorandum of Appeal, Review, Revision Caveat Application or any other miscellaneous application to be filed in the Tribunal, shall be the same as has been shown in Schedule II, in item No. 1, clause (B), Column 5, clause (E) and item Nos. 10,11 (a) and 12 of the Court Fees Act, 1870 (No. 7 of 1870).
