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] [Entire Act] Union of India - Section Section 109 in The Arms Rules, 2016 109. Fee payable on a petition for appeal made under sub-section (1) of section 18 of the Act. - Every petition for appeal under sub-section (1) of section 18, shall be accompanied by a fee of rupees one thousand.
