7. Powers and duties of the Registrar, Deputy Registrar and Assistant Registrar in connection with Admission of Proceedings.
- The Registrar, the Deputy Registrar or the Assistant Registrar shall admit to the Registrar all memorandums of appeals, applications or cross-objections, which are presented within the prescribed time, are duly stamped [or having e-payment receipt] [Inserted vide High Court Notification No.C.2002/93, dated 30.08.2016.], are accompanied by the prescribed copies and comply with all the other requirements of the law and these rules.
