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State of Madhya Pradesh - Section

Section 49 in The M.P. Vat Act, 2002

49. [ Court fee stamps on memorandum of appeal and application for revision. [Substituted by M.P. Act No. 12 of 2006.]

- A memorandum of appeal filed under Section 46 or sub-section (3) or sub-section (5) of Section 47 shall bear Court fee stamps of such value as may be prescribed.]