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[Cites 0, Cited by 0] [Section 431(22)] [Section 431] [Entire Act]

State of Madhya Pradesh - Subsection

Section 431(22)(c) in M.P. Civil Court Rules, 1961

(c)where any property passes more than once in consequence of such deaths, to remit in the case of second and subsequent successions, the whole of the said fees irrespective of the value or amount of such property :