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] [Entire Act]

State of Kerala - Section

Section 16C in The Kerala Money-Lenders Act, 1958

16C. Fees for filling Interlocutory Applications.

- Every interlocutory application prescribed by the Government and filed before the authorities under this Act specified below, other than those filed by officers empowered by Government, shall be accompanied by the following fees, namely:-
(a)before any Appellate Authority - one hundred and fifty rupees;
(b)before any Revisional Authority - One hundred and fifty rupees.