Section 42 in Table of Reductions and Remissions of Court-fees made by the Governor in Council for the (State) of the Punjab
42.
To remit the fee leviable under clause (a) of Article 1 of Schedule, II on application made to a Collector in form D.D. I Published with Financial Commissioner's notification No. 6401-E and S., dated 30 November, 132, by a medical officer in managing or supervising charge of hospital or dispensary. (See Punjab Government Notification No. 1792 St dated 8th December, 1941).
