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[Cites 0, Cited by 0] [Section 186] [Entire Act]

State of Jharkhand - Subsection

Section 186(18) in Criminal Court Rules of the High Court of Judicature at Patna

(18)to direct that no court-fee shall be charged on an application for the repayment of a fine or of any portion of a fine the refund of which has been ordered by competent authority;