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

State of Madhya Pradesh - Subsection

Section 431(32) in M.P. Civil Court Rules, 1961

(32)The fees chargeable under Article 6 of the Second Schedule to the Court-fees Act, 1870 (VII of 1870), in respect of security bonds hypothecating property executed in pursuance of orders of the Courts under of Code of Civil Procedure, 1908 (V of 1908).