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 59] [Entire Act] State of Madhya Pradesh - Subsection Section 59(2) in The Chit Funds (Madhya Pradesh) Rules, 1984 (2)The appeal shall be in the form of a memorandum which shall be affixed with court fee stamps of Rs. 150.00.
