Section 35 in Table of Reductions and Remissions of Court-fees made by the Governor in Council for the (State) of the Punjab
35. Mukhtarnama or vakalatnama by a convicted criminal prisoner.
- To remit the fees leviable under Article 10 of the second Schedule to the Court-fees Act on a mukhtarnama or vakalatnama executed by a convicted criminal prisoner as defined in section 3(3) of the Prisoners' Act, 1894, provided that the mukhtarnama or vakalatnama is for the purpose of preferring an appeal or application for revision in a Criminal Court.
