Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Central Provinces And Berar - Section

Section 22 in The (Central Provinces and Berar) Debt Conciliation Act, 1933

22. The process fee on every application to the Deputy Commissioner for the recovery' of any amount under sub-section (1) of Section 13 shall be paid in advance by the creditor in accordance with the rules from lime to time made under the Central Provinces Land Revenue Act, 1917, in court-fee stamps.