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[Cites 0, Cited by 0] [Section 35(1)] [Section 35] [Entire Act]

State of West Bengal - Subsection

Section 35(1)(i) in The West Bengal Court-Fees Act, 1970

(i)the fees chargeable for serving and executing processes issued by such Court in its appellant jurisdiction, and by the other Civil and Revenue Courts established within the local limits of such jurisdiction;