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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Andhra Pradesh - Subsection

Section 57(2) in Andhra Pradesh Chit Funds Rules, 2008

(2)No documents of any kind specified below shall be filed before the Registrar or his nominee unless it is affixed with proper Court fee stamps as specified below.
  Proper Court Fee (Rs.)
(i) Vakalatnama 2.00
(ii) Application for adjournment 10.00
(iii) Application for interim stay or relief 25.00
Provided that, in case of non-availability of Court fee stamps or as directed by the Registrar, in writing, the proper Court fee shall be paid in cash for the purposes of this rule.