19. Minimum Value limit of E-Court Fees certificates.
(1)The E-Court Fees certificates may be issued only for amount exceeding Rs 5 (Rupees Five only) or such other minimum amount as may specified by the Appointing Authority from time to time.(2)The limit referred to in sub-rule (1) shall not apply to issue of E-Court Fees certificate for apply to issue of E-Court certificate for payment of additional Court Fees under Rule 28.
