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

State of Uttar Pradesh - Subsection

Section 6B(2) in The Court Fees Act, 1870

(2)If such Court is of opinion that the proper court fee has not been paid on the plaint or the memorandum of appeal to which such order relates, it shall record a declaration lo that effect and determine the amount of deficiency in court fee. No appeal shall lie from such order :Provided that no such declaration shall be made until the party liable to pay the court fee has had an opportunity of being heard.