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[Cites 0, Cited by 0] [Section 431] [Entire Act]

State of Madhya Pradesh - Subsection

Section 431(26) in M.P. Civil Court Rules, 1961

(26)The fees chargeable on applications presented to Courts with reference to Rule 2, Order XXI, First Schedule, Code of Civil Procedure, 1908 (V of 1908), in relation to awards made in the course of conciliation proceedings held with the sanction of the State Government.