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 32] [Entire Act]

State of Uttar Pradesh - Subsection

Section 32(1) in U.P. E-Court Fees Rules, 2016

(1)An application for refund of 'spoiled' or 'misused' or 'not required' E-Court Fees certificate shall be made in the Form prescribed along with the E-Court Fees certificate to the Collector within whose jurisdiction the E-Court Fees certificate is required to be locked by the Court for use.