Section 3 in Court Fees (Punjab Amendment) Act, 1999
3. Section 3 shall be omitted.
AnnexureThe Court Fees (Punjab Amendment) Act, 1999Received the assent of the Governor of Punjab on the 19th April, 1999 and was published in the Punjab Gazette, (Extraordinary), Legislative Supplement, Part I dated April, 19, 1999/Chaitra 29, 1921.Punjab Act No. 7 of 1999An Act further to amend the Court Fees Act, 1870 in its application to the State of Punjab.Be it enacted by the Legislature of the State of Punjab in the Fiftieth Year of the Republic of India as follows :-
