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[Cites 0, Cited by 0] [Section 114] [Entire Act]

State of Uttar Pradesh - Subsection

Section 114(1) in The General Rules (Civil), 1957

(1)Where a process is issued to any court outside India, the court issuing the process shall require the party at whose instance the process is issued to pay in cash (and not in court-fee stamps), such fee for service as required by the court to which the process is to be sent, and shall transmit the same to such court, together with, in the case of summons to a witness, reasonable travelling and other expenses.