Section 186(23)(b) in Criminal Court Rules of the High Court of Judicature at Patna

[Cites 0, Cited by 0] [Section 186(23)] [Section 186] [Entire Act]

State of Jharkhand - Subsection

Section 186(23)(b) in Criminal Court Rules of the High Court of Judicature at Patna

(b)to reduce to ten paise all fees exceeding ten paise payable under the said Schedule upon other applications relating to licences or duplicates granted or renewed under the said rules;

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State of Jharkhand - Subsection

Section 186(23)(b) in Criminal Court Rules of the High Court of Judicature at Patna