Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6C] [Entire Act] State of Uttar Pradesh - Subsection Section 6C(2) in The Court Fees Act, 1870 (2)Every such case shall be decided by not less than two Judges of the High Court to which it is referred.
