Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 96] [Entire Act] State of Uttar Pradesh - Subsection Section 96(3) in U.P. Revenue Code Rules, 2016 (3)Before making an inquiry under this rule, the State Government may require the applicant to deposit such fee as is required by Government Order issued from time to time for defraying the expenses of inquiry as it thinks proper.
