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[Cites 0, Cited by 0] [Section 431] [Entire Act]

State of Madhya Pradesh - Subsection

Section 431(8) in M.P. Civil Court Rules, 1961

(8)The fees chargeable, under paragraph 4 of clause (a) and paragraph 6 of clause (b) of Article 1 of the Second Schedule on application for orders for the payment of deposits in cases in which the deposit does not exceed Rs. 23 in amount :Provided that the application is made within three months of the date on which the deposit first become payable to the party making the application.