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] [Entire Act] State of Uttarakhand - Section Section 16 in Uttaranchal Higher Judicial Service Rules, 2004 16. Fee. - The applications shall be deposited with requisite fee. Any application shall liable to be rejected, it made without the requisite fee.
