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[Cites 0, Cited by 0] [Section 6C] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6C(1) in The Court Fees Act, 1870

(1)When the Chief Controlling Revenue Authority is of opinion that the court fee paid on any document filed in any civil court in a pending suit, appeal or other proceeding is insufficient, and that the question is one of general importance and no action under Section 6-B has been taken, it may refer the case, with its own opinion thereon, to the High Court to which such civil court is subordinate.