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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Punjab - Subsection

Section 14(d) in Table of Reductions and Remissions of Court-fees made by the Governor in Council for the (State) of the Punjab

(d)Copy of Judgment to accused in jail. - Copy or translation of the judgment in a summons case, when the accused person to whom the copy or translation is given under section 371 of the said Code is in jail.