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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of West Bengal - Subsection

Section 34(4) in West Bengal Shops and Establishments Rules, 1964

(4)In the case of certified copies the Court-fee chargeable under the Court-fees Act, 1870 (VII of 1870), shall be levied by affixing the necessary stamp to the first folio of the copy.