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] [Section 191] [Entire Act] State of Uttar Pradesh - Subsection Section 191(4) in U.P. Revenue Code Rules, 2016 (4)All documents, other than those specified in sub-rules (2) and (3), filed or exhibited in any suit, application or proceeding shall be chargeable with such rate of fee as is given in the Court Fees Act. 1870.
