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[Cites 0, Cited by 0] [Section 188] [Entire Act]

State of Assam - Subsection

Section 188(a) in Rules Under the Land and Revenue Regulation

(a)Except where otherwise directed in any rule issued under the Land and Revenue Regulation, fees on executive processes shall be charged at the uniform rate of one rupees on every warrant, and at the same rate on every summons notice, proclamation or order issued: