Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 6] [Entire Act] State of Maharashtra - Section Section 31 in Maharashtra Court-fees Act. 31. Sections 5 and 40 not to apply to probates or letters of administration- Nothing in section 5 or section 40 shall apply to probates or letters of administration.
