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State of Madhya Pradesh - Section

Section 35 in The Courts Fees Act, 1870

35. Power to reduce or remit fees.

- The appropriate Government may, from time to time by notification in the Official Gazette, reduce or remit, in the whole or in any part of the territories under its administration all or any of the fees mentioned in the first and second schedules to this Act annexed, and may in like manner cancel or vary such order.