Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Bihar - Section Section 42 in Bihar Money-Lenders Act, 1974 42. Court fee. - Every application memorandum of appeal and application for revision filed under this Act shall bear court-fee stamp of such value as may be prescribed.
