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State of Uttar Pradesh - Section

Section 235 in The General Rules (Civil), 1957

235. Court-fee on inspection applications for registers.

- The application for inspection referred to in Rules 231 and 234 shall have affixed to it court-fee labels of the aggregate value [Rs. 5.00] [Substituted by Notification No. 337/X-b-88, dated 26-7-1996, (Correction Slip No. 117), w.e.f. 28-9-1996.] for each and every register sought to be inspected.