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State of Uttar Pradesh - Section

Section 24 in The General Rules (Civil), 1957

24. Certificate for court-fees and stamps filed in suits by or against Government, etc.

- In suits by or against Government, Indian Railways, District or Municipal Boards, trustees of a trust, if any such party desires a certificate of court-fee and stamps filed in court by it and furnishes particulars of the same, the Court shall direct the Munsarim, Reader or any other official to give such certificate free of charge upon the particulars furnished after verification from the record.
(B)Application and Pleadings