Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of West Bengal - Subsection

Section 47(2) in The West Bengal Court-Fees Act, 1970

(2)The State Government may, from time to time by rules, prescribe the manner in which any fee the payment of which is suspended under subsection (1) may be realised and for this purpose direct that such fee may be recovered as a public demand.