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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Madhya Pradesh - Subsection

Section 19(xvi) in The Courts Fees Act, 1870

(xvi)Petition, application, charge or information respecting any offence when presented, made or laid to or before a police officer, or to or before the Heads of Villages or the Village police in the territories respectively subject to the Governors in Council of Madras and Bombay.