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[Cites 0, Cited by 1] [Section 115] [Entire Act]

Union of India - Subsection

Section 115(2) in Presidency-towns Insolvency Act, 1909

(2)No stamp- duty or fee shall be chargeable for any application made by the official assignee to the Court under this Act, or for the drawing and issuing of any order made by the Court on such application.