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State of Assam - Section

Section 2 in Assam Money Lenders Rules

2.

The fees to be paid for copies of documents to be supplied under sub-section (2) of section 7 of the Act shall be three annas for every 300 vernacular or 150 English words or part thereof :Provided that where the borrower or his authorised agent is allowed to copy a document, no fee shall be charged.