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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Haryana - Subsection

Section 26(2) in Industrial Disputes (Punjab) Rules, 1958

(2)For certifying a copy of any such award or a document, fee of Re. 1 shall be payable.(2-A) Fees for supply of unattested copies of depositions shall be charged as follows :-
(a)where application is made before hand -
(i) for the first four pages orless 25 naye Paise
(ii) for every additional page orpart thereof 6 naye Paise.
(b)when application is not made before hand -
(i) for the first four pages orless 50 naye Paise
(ii) for every additional page orpart thereof 6 naye Paise.