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State of Uttar Pradesh - Section

Section 37 in The Court Fees Act, 1870

37. [ [Added by U.P. Act No. 4 of 1961. Section 2 (always deemed to have been added).]

All fees shall be charged and collected under this Act at the rate indicated in the First or Second Schedule to this Act, as the case may be, on the date on which the document chargeable to the court-fee is or was presented.]