Section 37 in Rules Under the Court-Fees Act, 1870
37. The fees chargeable in respect of Indian probates, letters of administration or succession certificates on the share or interest of a deceased member of a company formed under the [Companies Act, 1956 (I of 1956)], whose name was registered in a branch register kept in [any State or country outside India] in accordance with the provisions of Sections [157 and 158] of the Act, and who was, at the time of his death, domiciled elsewhere than in India.
