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[Cites 0, Cited by 1] [Section 6] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6(2) in The Court Fees Act, 1870

(2)Notwithstanding the provisions of sub-section (1), a court may receive plaint or memorandum of appeal in respect of which an insufficient fee has been paid, but no such plaint or memorandum of appeal shall be acted upon unless the plaintiff or the appellant, as the case may be, makes good the deficiency in court fee within such time as may from time to time be fixed by the court.