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[Section 593]
[Entire Act]
State of Madhya Pradesh - Subsection
Section 593(26) in M.P. Civil Court Rules, 1961
| Name of documents | Scale of fees |
| For every plaint or memorandum of appeal in which the valueof the claim does not exceed- | |
| Rs. | |
| Rs. 50 | 0.50 |
| Rs. 100 | 1.00 |
| Rs. 200 | 1.50 |
| Rs. 300 | 2.00 |
| Rs. 500 | 3.00 |
| Rs. 1,000 | 4.00 |
| Rs. 5,000 | 5.00 |
| above Rs. 5,000 | 8.00 |
| Where no value is fixed | 1.50 |
| For every application, petition, notice, statements,affidavit or other document not exceeding 90 words in length | 0.25 |
| For every additional folio of 90 words or part thereof: | 0.25 |