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State of Uttar Pradesh - Section

Section 395 in The General Rules (Civil), 1957

395. Fee on delayed application in outlying courts.

- When an application for refund of court-fees is made and is found necessary in an outlying court to call for the record of the case from the record-room, the applicant will be required to pay a fee of Re. 1 if the application for refund is made beyond three weeks of the decision of the case.