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State of Assam - Section

Section 59 in The Arms Rules, 1962

59. Fee payable on a petition for appeal made under section 18

(1).—Every petition for appeal under section 18 (1) shall be accompanied by a fee of—
(a)1[Rs. 100], if the fee for the licence in relation to which the appeal is preferred is 1[Rs. 50] or more; and
(b)1[Rs. 50] in any other case.