Section 53(2) in Haryana Chit Funds Rules, 2018

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State of Haryana - Subsection

Section 53(2) in Haryana Chit Funds Rules, 2018

(2)No document of any of the kind specified below shall be filed before the Registrar or his nominee, unless it is affixed with the proper court fee stamp at the following rates:-

	Proper Court fee Rs./p
(i) Vakalatnama	Two rupees
(ii) Application for adjournment	Ten rupees
(iii) Application for interim stay or relief	Twenty fiverupees

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State of Haryana - Subsection

Section 53(2) in Haryana Chit Funds Rules, 2018