Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 19H] [Entire Act] State of Uttar Pradesh - Subsection Section 19H(7) in The Court Fees Act, 1870 (7)The finding of the Court recorded under sub-section (5) shall be final ; but shall not bar the entertainment and disposal by the Chief Controlling Revenue Authority of any application under Section 19-E.
