Section 26(2A) in Industrial Disputes (Punjab) Rules, 1958

[Cites 0, Cited by 0] [Section 26] [Entire Act]

(2A)Fees for supply of unattested copies of depositions shall be charged as follows :-

(a)[-] [Omitted vide Punjab Government Notification No. GSR 40/C.A. 14/47/Section 38/Amd. (5)/75, dated 21st March, 1975.]

(b)when application is not made before hand -

(i)	for the first four pages or less	50 naye Paise
(ii)	for every additional page or part thereof	6 naye Paise.

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