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[Cites 0, Cited by 1] [Section 6A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6A(2) in The Court Fees Act, 1870

(2)In case an appeal is filed under sub-section (1), and the plaintiff does not make good the deficiency, all proceedings in the suit shall be stayed and all interim orders made, including an order granting an injunction or appointing a receiver, shall be discharged.