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[Cites 0, Cited by 0] [Section 19I] [Entire Act]

State of Punjab - Subsection

Section 19I(1) in The Court Fees Act, 1870

(1)No order entitling the petitioner to the grant of probate or letters of administration shall be made upon an application for such grant until the petitioner has filed in the Court a valuation of the property in the form set forth in the third schedule, and the Court is satisfied that the fee mentioned in No. 11 of the first schedule has been paid on such valuation.