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[Cites 0, Cited by 0] [Section 199] [Entire Act]

State of Jharkhand - Subsection

Section 199(b) in Criminal Court Rules of the High Court of Judicature at Patna

(b)These directions apply only to adhesive labels used under the Court-fees Act. Impressed stamps used for denoting court-fees need not be cancelled or punched otherwise than as required by section 30 of the Court-fees Act.