Section 7(3)(c) in The Court Fees Act, 1870

[Cites 0, Cited by 0] [Section 7(3)] [Section 7] [Entire Act]

State of Punjab - Subsection

Section 7(3)(c) in The Court Fees Act, 1870

(c)of a contract of lease - according to the aggregate amount of the fine or premium (if any) and of the rent agreed to be paid during the first year of the term,

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State of Punjab - Subsection

Section 7(3)(c) in The Court Fees Act, 1870