Section 553(6) in Rules Under the Court-Fees Act, 1870
(6)[Notification F. No. 9-1-86-B-XXI, dated the 10th April, 1987.] [Published in M.P. Rajpatra (Asadharan), dated 10-4-87 at pages 753-54.] - In exercise of the powers conferred by Section 35 of the Court Fees Act, 1870 (No. 7 of 1870), the State Government hereby remits in whole of the State of Madhya Pradesh the Court fees payable:-
