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] [Section 363] [Entire Act] State of Madhya Pradesh - Subsection Section 363(3) in M.P. Civil Court Rules, 1961 (3)When inspection fees are remitted an entry to that effect shall be made in the column provided for affixing the court-fee labels in the Inspection Book and the reason for remission shall be noted in the remarks column.
