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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Uttar Pradesh - Subsection

Section 14(3) in The U.P. Antarim Zila Parishad (Election of Representatives of Gaon Sabhas) Rules, 1961

(3)Inspection of election papers whether allowed by a competent Court or the State Government or the District Magistrate under sub-rule (2), shall be subject to the condition of payment of a fee of Rs. 2 per day on which the inspection is made and the copies of the return prepared under sub-rule (4) and of the statement prepared under sub-rule (5) of rule 12 shall be furnished by the District Magistrate to any person who may ask for the same of payment of a fee of Rs, 2 for each copy.