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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Gujarat - Subsection

Section 73(iii) in Gujarat High Court Rules, 1993

(iii)if it is found that in any case a party entitled to any statutory exemption in respect of court fee has paid any court fee, which the party was exempted from paying, a refund certificate for the amount of court fee covered by the exemption shall, after obtaining the order of the Taxing Officer, be granted to the party or the Advocate concerned before admitting the matter to the appropriate register.