Section 45 in Table of Reductions and Remissions of Court-fees made by the Governor in Council for the (State) of the Punjab
45.
To direct that court-fee leviable under Article 11 of Schedule I to the said Act on a probate of a will or letters of Administration and under Article 12 of the said Schedule on a succession certificate granted under the Indian Succession Act, 1925, in respect of a Government Savings Bank deposit not exceeding five thousand rupees shall be remitted. [See Punjab Government Revenue Department (Stamps) Notification No. 1803-St., dated the 18th October, 1943].
