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[Cites 0, Cited by 0] [Section 593(15)] [Section 593] [Entire Act]

State of Madhya Pradesh - Subsection

Section 593(15)(i) in M.P. Civil Court Rules, 1961

(i)A licensed petition-writer shall charge such fees only as may be prescribed by the District Judge not exceeding the scale hereto annexed. He shall note in the petition and also in the appropriate columns of his register the amount actually received by him.