Section 37(1) in Maharashtra State Co-operative Tribunal Regulations, 1962

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State of Maharashtra - Subsection

Section 37(1) in Maharashtra State Co-operative Tribunal Regulations, 1962

(1)Any party to the appeal or application made to the Tribunal may apply to the Registrar for a certified copy of any document (including the Judgement) relating to the appeal or application, as the case may be.Every such application for a certified copy shall be accompanied by a deposit of an amount to cover the cost of preparing copies according to the following scale, namely :-

(a)Copying fees :-

(i)	for the first 200 words or less English	... 80 nP.
	Vernacular	... 40 nP.
(ii)	for every additional 100 words or fraction thereof English	... 40 nP.
	Vernacular	... 20 nP.

(b)A uniform extra lee of rupee one, where copies are urgently required.

(c)Subject to the maximum of rupee one, a comparing fee equal to half the copying fee.

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State of Maharashtra - Subsection

Section 37(1) in Maharashtra State Co-operative Tribunal Regulations, 1962