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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Kerala - Subsection

Section 4(1) in Muslim Personal Law (Shariat) Application (Kerala) Rules, 2018

(1)The prescribed authority shall realise an amount of Rs.100 by way of fee for obtaining Certificate of declaration. The fee shall be paid either in cash or by way of treasury chalan and in the latter case the fee receipt shall be attached along with Form I. The prescribed authority shall give a cash receipt for the payment.