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State of Uttar Pradesh - Section

Section 244A in The General Rules (Civil), 1957

244A. [ [Added by Notification No. 332/VIII-b-77, dated 7-11-1961. published in U. P. Gazette, Part II, dated 3-2-1962.]

The fee prescribed by this Chapter shall be in addition to the court-fee payable under the Court Fees Act (Article 1 of Schedule II) as reduced by Government vide item No. 31 of their Notification No. M-600/X-501, dated March 25, 1942 on written applications for inspection or search.]