Section 58(2)(i) in The Rajasthan Court Fees and Suits Valuation Act, 1961

[Cites 0, Cited by 0] [Section 58(2)] [Section 58] [Entire Act]

State of Rajasthan - Subsection

Section 58(2)(i) in The Rajasthan Court Fees and Suits Valuation Act, 1961

(i)endorse a certificate on the stamped probate or letters of administration to the effect that so much of the fee represented by the stamp or stamps used has been refunded; and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Rajasthan - Subsection

Section 58(2)(i) in The Rajasthan Court Fees and Suits Valuation Act, 1961