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[Cites 0, Cited by 0] [Section 6B] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6B(3) in The Court Fees Act, 1870

(3)The court, while recording a declaration under sub-section (2), may make such order for the payment of costs as it deems fit. Where such costs arc payable to the Government, they shall be recoverable in the manner laid down in sub-section (4) for the recovery of deficiency in court fee.