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[Cites 0, Cited by 0] [Section 362] [Entire Act]

State of Madhya Pradesh - Subsection

Section 362(1) in M.P. Civil Court Rules, 1961

(1)Inspection fees shall be levied by means of court-fee stamps. The record-keeper, or in the case of a Court such officer as the Presiding Judge may direct to maintain the Inspection Book, shall affix the stamps in the column provided in the Inspection Book, and cancel them in the manner required by Section 30 of the Court-fees Act, 1870.