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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of West Bengal - Subsection

Section 33(2) in The West Bengal Court-Fees Act, 1970

(2)The Board of Revenue may remit the whole or any part of any such penalty or forfeiture as aforesaid, or any part of any penalty under section 28 or of any court-fee under section 28 in excess of the full court-fee which ought to have been paid.