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[Cites 0, Cited by 0] [Section 440(5)] [Section 440] [Entire Act]

State of Madhya Pradesh - Subsection

Section 440(5)(a) in M.P. Civil Court Rules, 1961

(a)Where the journey is wholly or partly by road the actual charge for reasonable conveyance for the road journey to and from the Court upto a maximum of 16 P. per Kilometer.