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] [Entire Act] State of Haryana - Section Section 14 in The Punjab Court-fee Stamp Rules 1934 14. Fresh fee payable when a fresh process has to issue for want of correct address. - A fresh fee will also be charged when service cannot be effected owing to want of correct or adequate address and a fresh process has to issue.
