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[Cites 0, Cited by 0] [Section 550] [Entire Act]

State of Madhya Pradesh - Subsection

Section 550(8) in Criminal Courts - Rules and Orders

(8)The lees chargeable, under....... paragraph 6 clause (b) of Article 1 of the Second Schedule on application for orders for the payment of deposits in cases in which the deposits does not exceed Rs. 25 in amount:Provided that the application is made within three months of the date on which the deposit first became payable to the party making the application.* * *