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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Bihar - Subsection

Section 57(1) in Chit Funds (Bihar) Rules, 1987

(1)The Registrar or his nominees, as the case may be take a dispute on file only if the application regarding reference for such dispute in Form XVII is affixed with court fee stamp at the following scales, namely:-
      Proper court fee
      Rs.
(i) Simple money claims-  
  (a) When the amount of the claim in dispute does not exceed Rs.1,000. 25.00
  (b) When such amount exceeds Rs. 1,000, but does not exceed Rs.5,000. 50.00
  (c) When such amount exceeds Rs. 5,000 75.00
(ii) Complicated money claims-  
  (a) When the amount of the claim in dispute does not exceed Rs.1,000. 50.00
  (b) When such amount exceeds Rs. 1,000 but does not exceed Rs.5,000. 75.00
  (c) When such amount exceeds Rs. 5,000. 100.00
(iii) All other disputes 100.00
Explanation. - (1) For the purposes of this sub-rule, "simple money claim" means the claims of a foreman whose business consists of conducting chits including disbursement of prize amounts based on loan bonds, promissory notes, admissions or acknowledgement and complicated money claims means all money claims other simple money claims. The question regarding the classification of a dispute for the purposes of this sub-rule shall be decided by the Registrar or his nominee deciding the dispute and the decision of the Registrar or his nominee as the case may be, shall be final.