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 191] [Entire Act] State of Uttar Pradesh - Subsection Section 191(3) in U.P. Revenue Code Rules, 2016 (3)Except as otherwise provided in these rules, the Court fee on memo of appeals shall be the same as was payable on plaints filed before the trial Court.
