Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Uttar Pradesh - Section Section 78A in The General Rules (Civil), 1957 78A. [The fees paid for verification of affidavits, including stamp duty paid thereon shall be taxed in the decree.] [Added by Notification No. 77/VII-d-27, dated 10-2-1972.(w.e.f. 3-8-1974).](F)Adjournments
