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State of Bihar - Section

Section 46 in Bihar Employees Insurance Courts Rules, 1952

46. Fees and costs of poor persons.

- The Court may, whenever it thinks fit, receive and register proceedings instituted under the Act and applications made under these Rules, by persons who are paupers, and may issue summons or notices on behalf of such persons, without payment or on a part payment of the fees and costs mentioned in Rules 44 and 45.