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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Chattisgarh - Subsection

Section 19(2) in Chhattisgarh E-Court Fees Rules, 2015

(2)The limit referred to in sub-rule (1) shall not apply to issue of E-Court Fees Certificate for payment of additional Court Fees under rule 28.Chapter-V Permittance of the Court Fees to Government Account