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State of Manipur - Section

Section 57 in The Chit Fund (Manipur) Rules, 1994

57. Levy of fees for reference of a dispute to the Registrar.

(1)Save as otherwise provided in sub-rule (2), the Registrar or his nominee, as the case may be, on an application in Form XVII and on payment of fees as prescribed in Appendix II for matters specified under this Chapter, may take a dispute on file.
(2)No document of any kind specified below shall be filed before the Registrar or his nominee unless it is affixed with the proper court-fee stamp as specified below:
    Proper court fee
    Rs. P.
(i) Vakalatnama 2 00
(ii) Application for adjournment 10 00
(iii) Application for interim stay or relief 25 00
(3)
(a)The Registrar or his nominee deciding any dispute may require the party or parties to the dispute to deposit such sum as may, in his opinion, be necessary to meet the expenses including payment of fees to the Registrar or his nominee as the case may be.
(b)The Registrar may be general or special order specify the scale of fee and expenses to be paid to him or to his nominee.
(c)The Registrar or his nominee shall collect the fees and expenses for determining the dispute from the foreman or from the party or parties to the dispute as he may think fit, according to the scale specified in Clause (b) of this sub-rule.