Section 8 in Table of Reductions and Remissions of Court-fees made by the Governor in Council for the (State) of the Punjab
8. Private copies.
- To remit the fees chargeable under Articles 6, 7 and 9 of the First Schedule on copies furnished by civil or criminal courts or revenue courts or offices for the private use of persons applying for them :Provided that nothing in this clause shall apply to copies when filed, exhibited or recorded in any Court of Justice or received by any public officer.
