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 19H] [Entire Act] State of Madhya Pradesh - Subsection Section 19H(8) in The Courts Fees Act, 1870 (8)The State Government may make rules for the guidance of Collectors in the exercise of the powers conferred by sub-section (3).
