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State of Bihar - Section

Section 20 in Bihar Payment of Wages Rules, 1937

20.

The Authority or the Court, as the case may be, may fix fees on the payment of which any person entitled to do so may obtain copies of any documents filed with the Authority or the Court as the case may be:Provided that the Authority or the Court, as the case may be, may, in consideration of the poverty of the applicant, grant copies free of cost.Section 26(3) (k)