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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(2) in The U.P. Court Fees (Payment in Cash) Act, 1975

(2)The clerk or the officer receiving the cash in lieu of the court fee shall deposit it as revenue from judicial stamps under the head "O-30. Stamps and Registration Fee" in the treasury or the bank, as the case may be.