Section 553(1) in Rules Under the Court-Fees Act, 1870
(1)[Notification No. 16046-6408-XXI-B.] [Published in M.P. Rajpatra Part I, dated 14-8-1964 at page 1937.] - In exercise of the powers conferred by Section 35 of the Court fees Act, 1870 (VII of 1870) and in supersession of all previous notifications in this behalf, the State Government are pleased to remit the Court-fee recoverable from a Banking Company within the meaning of the Banking Companies Act, 1949 (X of 1949) on every application, suit or proceedings filed or instituted by or against such Banking Company in the course of or in connection with its winding up, and on every document or copy thereof filed in or in connection with such application, suit or proceeding.
