Section 35 in The Court-Fees Act, 1977 (1920 A.D.)
35. Power to reduce or remit fees.
- [The Government] [Substituted for 'His Highness' by Act X of 1996.] may, from time to time by notification in the Government Gazette, reduce or remit in the whole or in any part of the State, all or any of the fees mentioned in the first and second Schedules to this Act annexed, and may in like manner cancel or vary such order.[The enactments mentioned in the Schedule given below are repealed to the extent specified therein.] [Enactment mentioned in Schedule below were repealed by Act IX of 1994.]
