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 9] [Entire Act] State of Uttar Pradesh - Subsection Section 9(4) in The U.P. Debt Relief Rules, 1977 (4)Every memorandum of appeal under Section 23 (1) shall bear a court-fee stamp of rupees ten and also a process fee at the rate of one rupee per head for service of notice on each of the opposite parties.
