Section 582(2) in The General Rules (Civil), 1957

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State of Uttar Pradesh - Subsection

Section 582(2) in The General Rules (Civil), 1957

(2)The certificate above-mentioned shall be, so far as is possible, be in the following form-In the Court of the ............. of ................ between ........ and ........For the purpose of having my fee allowed on taxation as against........, I hereby certify that in the above case the following fees were paid to me on the dates and by the person or persons specified below, and that such fees were paid to me before the commencement of the argument at the conclusion of the evidence, if any, in the suit or application; and that the entire amount so paid was actually paid to me for my exclusive use and benefit; and that no portion thereof has been or has been agreed to be returned or remitted or appropriated to the use of any other person by me or by any one acting on my behalf:

Matter	Fee	Date of payment	By whom paid	Address of person who actually made such payment

SignatureDate of signatureAddress of legal practitionerFiled on the day.................. of .................... by..................

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State of Uttar Pradesh - Subsection

Section 582(2) in The General Rules (Civil), 1957