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] [Entire Act] State of Uttar Pradesh - Section Section 367 in The General Rules (Civil), 1957 367. Process fee on commissions. - Fee for process to be issued by a court to which a commission is addressed shall be payable at the rates declared in Rule 365 to be chargeable for serving and executing processes issued by such court.
