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 106] [Entire Act]

State of Uttar Pradesh - Subsection

Section 106(2) in The General Rules (Civil), 1957

(2)Poundage how and when paid. - In cases covered by the note to Article 6, Fart II of the table of process-fees in Rule 365, Chapter XIII of these rules, the additional fees which may become payable shall be paid in [court-fee stamps] [Substituted by Notification No. 101/VIII-b-1, dated 28-2-1962.].