Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Uttar Pradesh - Subsection

Section 41(1) in U.P. E-Court Fees Rules, 2016

(1)If any act, omission, irregularity or violation on the part of the Central Record-keeping Agency or any of its Authorized Collection Centres has resulted in loss of revenue to the Government, the Central Record-keeping Agency shall indemnify such amount of loss of revenue along with interest calculated at the rate of one and half per cent per mensem and penalty not exceeding twice the loss of revenue to the Government.