Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 399] [Entire Act]

State of Uttar Pradesh - Subsection

Section 399(4) in The General Rules (Civil), 1957

(4)record in red ink a certificate in the following form on the document bearing the stamp or stamps in respect of which the refund or payment has been made and obtain the signature of the presiding Judge thereto;"Certified that the sum of has been refunded (or paid as the case may be) under certificate No. ..................... dated..............."; and