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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Punjab - Subsection

Section 19(2)(c) in The Punjab Payment of Wages Rules, 1937

(c)pleader's fees which shall ordinarily be Rs. 10, provided that the authority or the Court, as the case may be, in any proceedings may reduce the fee to a sum not less than Rs. 5 or increase it to a sum not exceeding Rs. 30.