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[Cites 0, Cited by 0] [Section 33(2)] [Section 33] [Entire Act]

State of Madhya Pradesh - Subsection

Section 33(2)(c) in The M.P. Pariyojana Ke Karan Visthapit Vyakti (Punhsthapan) Adhiniyam, 1985

(c)the fees which shall be paid on memorandum of appeal under sub-section (1) of Section 13 and sub-section (5) of Section 22 and an application for revision under Section 30, and the nature and description of stamps for payment of such fees;