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State of Andhra Pradesh - Section

Section 68 in Andhra Pradesh Court-fees and Suits Valuation Act, 1956

68. Power to reduce or remit fees.

- The State Government may, by notification in the Andhra Pradesh Gazette, reduce or remit, in the whole or in any part of the territory of his State, or any of the fees chargeable under this Act, and may, in like manner, cancel or vary such notification.