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[Cites 0, Cited by 2] [Entire Act]

State of Punjab - Section

Section 6 in The Punjab Courts Act, 1918

6. Fee for renewal of licence. - A fee of Rs. 5 shall be charged for each licence on enrolment provided that this fee will be reduced to half for licence granted on or after the first of March in each year. Such licences will be valid only upto the 31st day of August in each year and will be renewed between the 1st and 31st days of August on payment of a renewal fee of Rs. 5. Fees will, in all cases, be payable in court-fee stamps.