Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of West Bengal - Section

Section 65 in West Bengal Industrial Disputes Rules, 1958

65. Urgent copies.

- Application for urgent copies may be made at any time during the office hours. Such copies shall ordinarily be ready for delivery on the day following the date of filing of the urgent fees and other requisites. The additional fees for urgent copies shall be Rs. 1 up to copies with 600 words or less. For copies exceeding 600 words an additional fee of four annas [40 paise] for every 150 words or fraction thereof is to be filed. Such fees are to be filed by means of court-fee stamp to be fixed to the application for copy or to a separate blank sheet of paper.