Section 37 in Table of Reductions and Remissions of Court-fees made by the Governor in Council for the State of the Punjab
37. [ Fees in High Court. [Substituted vide Haryana Act 22 of 1974.]
- Nothing contained in Schedules I and II to this Act shall apply to the High Court of Punjab and Haryana and the provisions in that behalf applicable immediately before the Ist day of November, 1966, shall continue to apply to the said High Court.]
