Section 57(2) in The Chit Fund (Manipur) Rules, 1994

[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Manipur - Subsection

Section 57(2) in The Chit Fund (Manipur) Rules, 1994

(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

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State of Manipur - Subsection

Section 57(2) in The Chit Fund (Manipur) Rules, 1994