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 381] [Entire Act] State of Uttar Pradesh - Subsection Section 381(1) in The General Rules (Civil), 1957 (1)Ad valorem fees (Schedule I of Act VII of 1870 as amended in Uttar Pradesh)-(a)on plaints, memoranda of appeals and applications for review of judgment ;(b)on copies and translations ;(c)on certificates, probates and letters of administration.
