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 1] [Entire Act]

State of Gujarat - Section

Section 25 in The Gujarat Civil Courts Act, 2005

25. Fees for process.

- The High Court shall from time to time, with the sanction of the State Government, prescribe and regulate by rules, the fees to be taken for any process issued by and Civil Court. Such rules may provide for payment of process fee in a lump sum in advance along with the plaint.