383. Rules and Remissions under the Court-fees Act.
- The rules framed by the State Government with respect to the kind of stamps to be used for different purposes, for denoting any fee chargeable under the Court Fees Act, 1870 as amended in Uttar Pradesh and the remissions and reductions granted by the State and Central Government (See Section 26 of the Court Fees Act, 1870, and Appendices C-III and C-V of the U.P. Stamp Manual, 1945) shall be complied with by all the courts.
