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State of Jharkhand - Section

Section 4 in The Court-Fees (Bihar Amendment) Act, 1958

4. Amendment of article 1 of Schedule II to Act VII of 1870.

- For the 'proper fee' set forth in Schedule II to the said Act for article 1 and shown in the second column of Schedule C to this Act, the 'proper fee', shown in the third column of the said Schedule C shall be substituted.