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[Cites 0, Cited by 0] [Section 19A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 19A(c) in The Court Fees Act, 1870

(c)make an allowance for the difference between them as in the case of spoiled stamps, or repay the same in money, at his discretion, after deducting [ten naye paise] [Substituted by U. P. Act No. 20 of 1958. Section 3.] for each rupee or fraction thereof.