Section 29(2)(b) in The M.P. Madhyastham Adhikaran Adhiniyam, 1983

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State of Madhya Pradesh - Subsection

Section 29(2)(b) in The M.P. Madhyastham Adhikaran Adhiniyam, 1983

(b)form of reference under sub-section (2) of Section 7;

(bb)[ (i) the fees for reference under sub-section (3) of Section 7; [Inserted by M.P. Act No. 9 of 1990 (w.e.f. 24-4-1990).]

(ii)the fee for service or execution of processes and documents or other evidence to be accompanied with a reference under sub-section (4) of Section 7;

(bbb)condition subject to which a reference petition may be entertained under sub-section (3) of Section 7-A;]

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State of Madhya Pradesh - Subsection

Section 29(2)(b) in The M.P. Madhyastham Adhikaran Adhiniyam, 1983