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[Cites 0, Cited by 0] [Section 13(3)] [Section 13] [Entire Act]

State of West Bengal - Subsection

Section 13(3)(b) in West Bengal Premises Tenancy Rules, 1956

(b)The fee chargeable for certified copy of notes of evidence and of judgment shall be Re. 1 each, plus six annas for a folio of 90 words: