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[Cites 0, Cited by 0] [Section 530] [Entire Act]

State of Madhya Pradesh - Subsection

Section 530(3) in M.P. Civil Court Rules, 1961

(3)In other miscellaneous proceedings for the execution of a decree, the fee shall be fixed by the Court with reference to the nature and importance of the proceedings, but shall not exceed one-fourth of the amount calculated according to the scale in Rule 523.