THE COURT-FEES (MADHYA PRADESH AMENDMENT) ACT, 1964
[Act No. 03 of 1964]
[04th March, 1964]
PREAMBLE
An Act further to amend the Court-Fees Act, 1870,
in its application to the State of Madhya Pradesh.
Be it
enacted, by the Madhya Pradesh Legislature in the Fifteenth Year of the
Republic of India, as follows:--
Section 1 - Short title and commencement
(1)
This Act may be called the Court-Fees (Madhya
Pradesh Amendment) Act, 1964.
(2)
It shall come into force on such date as the
State Government may, by notification, appoint.
Section 2 - Amendment of Schedule II
In
Schedule II to the Court-Fees Act, 1870 (VII of 1870),--
(1)
in Article 1, in clause
(e),--
(i)
in the second column, in
sub-clause (i)--
(a)
after paragraph (c), the
following paragraphs shall be inserted, namely:--
"(c-i) under section 64 of the Estate Duty Act, 1953
(34 of 1953);
(c-ii) under section 27 of the Wealth-Tax Act, 1957 (27
of 1957);
(c-iii) under section 26 of the Gift-Tax Act, 1958 (18 of
1958);"; and
(b)
for paragraphs (d) and
(e), the following paragraphs shall be substituted, namely:--
"(d) under
section 256 of the Income-Tax Act, 1961 (43 of 1961);
(e) under section
44 of the Madhya Pradesh General Sales Tax Act, 1958 (2 of 1959);";
(ii)
for sub-clause (iv), the
following sub-clauses shall be substituted, namely:--
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"(iv)
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under section 64
of the Estate Duty Act, 1953 (34 of 1953);
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Fifty rupees.
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(iv-a)
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under section 27
of the Wealth-Tax Act, 1957 (27 of 1957);
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Fifty rupees.
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(iv-b)
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under section 26
of the Gift-Tax Act, 1958 (18 of 1958);
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Fifty rupees.
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(iv-c)
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under section
256 of the Income Tax Act, 1961 (43 of 1961);";
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Fifty rupees.
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(iii)
in the second column,
for sub-clause (v) the following sub-clause shall be substituted, namely:--
"(v) under
section 44 of the Madhya Pradesh General Sales-Tax Act, 1958 (2 of
1959);";
(2)
in Article 18, in the
first column for clause (e), the following clause shall be substituted,
namely:--
"(c) For
winding up of a Company under section 439 of the Companies Act, 1956 (1 of
1956)."; and
(3)
for Article 20, the
following Articles shall be substituted, namely:--
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"20
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Every petition
under the Indian Divorce Act, 1869 (IV of 1869), except petitions under
section 44 of the same Act, and every memorandum of appeal under section 55
of the same Act.
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Twenty rupees
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20-A.
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Petitions or
memorandum of appeal under the Special Marriage Act, 1954 (XLIII of 1954), or
the Hindu Marriage Act, 1955 (XXV of 1955).
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Twenty
rupees".
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