- When a refund certificate has been signed by the Judge, the clerk concerned shall record in red ink on the document bearing the stamps in respect of which the refund has been ordered a certificate indicating that refund certificate number has been issued on (give date) for rupee (give figures) in respect of the stamps pasted above.[He shall also record, at the same time, in the remarks column of Form No. 103 against the original entry of the fee, for a certificate indicating that refund certificate No......... for a sum of Rs............ has been issued on...........] [Inserted by Notification No. 30/VIII-b-288, dated 20-2-1963, published in U. P. Gazette, Part II, dated 8-6-1963.].
