391. Manner of denoting additional Court-fee payable under Section 19 of Act VII of 1870.
- The additional Court-fee payable under Section 19-E of the Court-fees Act, 1870, as amended in Uttar Pradesh, on Probate and Letters of Administration shall be denoted either-(1)in accordance with Rule 38 (1) of the Uttar Pradesh Stamp Rules, 1942 by impressed and adhesive stamps in the manner prescribed in Rule 34 of the aforesaid rules,Or(2)wholly by adhesive stamps in accordance with Rule 38 (3) of the Uttar Pradesh Stamps Rules, 1942 of the kind prescribed in Rule 32 (b) of the aforesaid rules.Refund
