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 3] [Entire Act] State of Uttar Pradesh - Subsection Section 3(20) in Allahabad High Court Rules, 1952 (20)"Taxing Officer" means an officer appointed by the Chief Justice to perform the functions of the taxing officer under the Court Fees Act, 1870, and to tax costs;
