Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 390] [Entire Act] State of Uttar Pradesh - Subsection Section 390(3) in The General Rules (Civil), 1957 (3)Where the amount of the fee chargeable under the said Act involves a fraction of one paisa such fraction shall be remitted.
