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State of Punjab - Section
Section 5 in Power of Attorney Rules, 1969
5. Payment of fees.
- The following fees shall be paid by means of court fee stamps under clauses (a), (b) and (c) of Section 4 of the Powers of Attorney Act, 1882, namely :-| Rs. P. | ||
| (i) | For application to deposit Power of Attorney | 2.65 |
| (ii) | For filing a Power of Attorney | 2.00 |
| (iii) | For application for search | 0.50 |
| (iv) | For application for inspection of the document deposited | 2.00 |
| (v) | For a certified copy or for authentication of a copy presented | |
| (a) | for copying or comparing per folio of 90 words | 0.50 |
| (b) | sealing | 2.00 |