Section 44(i) in Table of Reductions and Remissions of Court-fees made by the Governor in Council for the (State) of the Punjab
(i)That in appeal against an order under rule 50(2) of Order XIX of the First Schedule to the Code of Civil Procedure, 1908 (Act V of 1908), adjudging a person as a partner of a firm against whom a decree is being executed, the fee shall be the same as in declaratory suit namely, Rs. 10 (nineteen and fifty paise vide Act XIX of 1957) if the fee otherwise payable exceeds that amount.
