Section 3 in The Court-fees (Bihar Amendment) Act, 1977
3. Substitution of new Section for Section 35 of Act VII of 1870.
- For Section 35 of the said Act, the following Section shall be substituted, namely:-"35. Power to remit or reduce Court-fees. - The State Government may, subject to such condition or restriction as it may think fit to impose, by order published in the Official Gazette, reduce or remit in relation to all or any class of persons, in the whole or any part of the State, all or any of the fees mentioned in the First and Second Schedules to this Act and may in like manner cancel or vary such order."
