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State of West Bengal - Section

Section 80 in The Appellate Side Rules of The High Court at Calcutta

80. In all cases where Court Fee References are decided by the Registrar as the Taxing Officer (except where the State Government is a party appellant) copies of the decisions of the said Taxing Officer shall be sent immediately to the Board of Revenue, West Bengal for information and necessary action, if any.

Rules regarding caveats