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[Cites 0, Cited by 0] [Section 19J] [Entire Act]

State of Uttar Pradesh - Subsection

Section 19J(2) in The Court Fees Act, 1870

(2)The Chief Controlling Revenue Authority may remit the whole or any part of any such penalty or forfeiture as aforesaid, or any part of any penalty under Section 19-E or of any court-fee under Section 19-E in excess of the full court-fee which ought to have been paid.