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 587] [Entire Act]

State of Uttar Pradesh - Subsection

Section 587(vii) in The General Rules (Civil), 1957

(vii)for execution of a decree or order subject to the provisions of Rule 589, that is to say if an objection or an application of the nature prescribed by that rule is filed, the fees allowable on taxation shall be those prescribed by Rule 589, otherwise no fees shall be allowable on taxation in proceedings for execution of decrees or orders.]