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State of Madhya Pradesh - Section
Section 535 in M.P. Civil Court Rules, 1961
535.
The certificate shall, as far as possible, be in the following form:-"In the Court of the................case No........of........... . between and...................I hereby certify that in the above-named case the following fees were paid to me as my exclusive fee [or as my fee as well as that of.......................who was (or was to be) associated with me in the case] on the dates and by the persons specified below and that no portion of such fees has been returned and that no agreement for such return or remission has been made by me or by any one on my behalf [or on behalf of...............................who was (or was to be) associated with me in the case] :-| Date of payment | Amount paid | Name and address of person who actually made thepayment | Name of person on whose behalf payment was made | Remarks |
| (1) | (2) | (3) | (4) | (5) |