Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Haryana - Subsection

Section 53(1) in Haryana Chit Funds Rules, 2018

(1)The Registrar or his nominee may take a dispute on file only if the application regarding reference for such dispute in Form XVI is affixed with court fees stamps at the following scales, namely:-
  Court fee (Rs.)
(a) When the amount of the claim in dispute doesnot exceed one thousand rupees. Twenty fiverupees
(b) When such amount exceeds one thousand rupeesbut does not exceed five thousand rupees. Fifty rupees
(c) When such amount exceeds five thousandrupees Seventy fiverupees
(d) Any other dispute One hundredrupees