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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Punjab - Subsection

Section 24(d) in Table of Reductions and Remissions of Court-fees made by the Governor in Council for the (State) of the Punjab

(d)The whole of the fees chargeable on applications for mutations of names in respect of the property of persons mentioned in clauses (i) and (ii) above.