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State of Gujarat - Section

Section 62A in Gujarat High Court Rules, 1993

62A. [ Verification of e-payment receipt. [Inserted vide High Court Notification No.C.2002/93, dated 30.08.2016.]

- When the payment of Court Fees is made through e-payment, the receipt of such e-payment presented along with all appeals, applications and other documents shall be scanned with Barcode scanner and on finding it valid, the concerned Officer/Staff member shall validate such payment on the computerized system and after such validation only, the court fee shall be considered as paid.]