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[Cites 0, Cited by 0] [Section 6A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6A(1) in The Court Fees Act, 1870

(1)Any person called upon to make good a deficiency in court fee may appeal against such order as if it were an order appealable under Section 104 of the Code of Civil Procedure.The party appealing shall file with the memorandum of appeal, a certified copy of the plaint together with that of the order appealed against.