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[Cites 0, Cited by 0] [Section 138(2)] [Section 138] [Entire Act]

State of West Bengal - Subsection

Section 138(2)(e) in The Calcutta Improvement Act, 1911

(e)for prescribing the fees payable for copies of documents delivered under section 43, sub-section (3), [or clause (iv) of sub-section (2) of section 63] [Inserted by Ben. Act 3 of 1915.];