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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Haryana - Subsection

Section 5(3) in The Punjab Court-fee Stamp Rules 1934

(3)The Revenue Courts and Officers of the Punjab are, for the purpose of levying process fees, divided into three grades as shown in the annexed table :-
Grade Revenue Courts
First Financial Commissioners
Second Commissioners
Third Collectors and Assistant Collectors
The process fee shall be levied in accordance with the rules framed by the High Court under section 20(i), (ii) of the Court Fees Act, 1870, as contained in Chapter 5-B of the High Court Rules and Orders, Volume IV.(Financial Commissioners' Office, Punjab, notification No. 54-R, dated the 15th January, 1946)