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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of West Bengal - Subsection

Section 5(4) in The West Bengal Lifts And Escalators Act, 1955

(4)[Such fee, not exceeding two hundred rupees, as may be prescribed] [Words substituted for the words 'A fee of fifty rupees' by West Bengal Act 17 of 1975.] shall be paid along with such application, which shall not be refunded whether the license is granted or not.