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[Cites 0, Cited by 0] [Section 23(3)] [Section 23] [Entire Act]

State of West Bengal - Subsection

Section 23(3)(b) in West Bengal Thika Tenancy (Acquisition and Regulation) Rules, 2004

(b)the fee chargeable for a certified copy of notes of evidence or order or judgment or written statement or document, shall be rupees five plus rupees two for a folio of ninety words :