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State of Uttar Pradesh - Section

Section 393 in The General Rules (Civil), 1957

393. Refund of court-fees on order of remand.

- When a suit is remanded on appeal by an order under Rule 23, Order XLI the refund certificate shall not be granted by the appellate court authorising the appellant to receive back the whole or any part of the fee paid on the memorandum of appeal until the order of remand has become final, either by being affirmed in appeal or by, expiration of the time for filing of second appeal.