Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 59] [Entire Act] State of Assam - Subsection Section 59(1) in The Arms Rules, 1962 (1).—Every petition for appeal under section 18 (1) shall be accompanied by a fee of—(a)1[Rs. 100], if the fee for the licence in relation to which the appeal is preferred is 1[Rs. 50] or more; and(b)1[Rs. 50] in any other case.
