Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 418 in M.P. Civil Court Rules, 1961 418. (1)This and the succeeding three rules have been made by the High Court under Section 20, Court Fees Act, 1870. The fees shown in the following schedule shall be charged for serving and executing the different processes-
