Section 186(23)(a) in Criminal Court Rules of the High Court of Judicature at Patna

[Cites 0, Cited by 0] [Section 186(23)] [Section 186] [Entire Act]

State of Bihar - Subsection

Section 186(23)(a) in Criminal Court Rules of the High Court of Judicature at Patna

(a)to remit the fees payable under Schedule II upon applications for the grant or renewal of licences or duplicates under the Indian Arms Rules, 1924, in respect of which a fee is payable under those rules; and

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State of Bihar - Subsection

Section 186(23)(a) in Criminal Court Rules of the High Court of Judicature at Patna