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

State of Uttar Pradesh - Subsection

Section 6C(4) in The Court Fees Act, 1870

(4)If the High Court finds that the court fee paid was insufficient,, procedure prescribed by sub-section (4) of Section 6-B for realization of the deficiency shall be followed as if the decision of the High Court were a declaration under that section.