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State of Madhya Pradesh - Section

Section 548 in Criminal Courts - Rules and Orders

548.

No fee can be charged for the issue of process in a congnizabie case whether instituted on complaint or not. The question whether fees are chargeable in any particular case should be determined by the Magistrate with reference to the section of the Indian Penal Code or other law relating to the offence in respect of which he directs process to issue, whatever the section or law may be that is quoted in the complaint.