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State of Jammu-Kashmir - Section

Section 133 in Jammu and Kashmir Panchayati Raj Rules, 1996

133. Payment of fee in advance.

- While making an application for a copy, the applicant shall pay a sum likely to cover the copying fee, but if at any time it is found that sum so paid falls short of the copying fee the applicant shall be required to pay the deficiency before the delivery of the copy to him.