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State of Uttar Pradesh - Section

Section 396 in The General Rules (Civil), 1957

396. Certificate of refund.

- The refund shall be made by a certificate for refund in Form No. 104 granted by the court to the person entitled to such refund, authorising him to receive from the Collector the amount therein specified. The sum to be paid shall be written both in words and figures by the Presiding Officer in his own hand English numerals being used for the figures.