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[Cites 0, Cited by 0] [Section 35(1)] [Section 35] [Entire Act]

State of West Bengal - Subsection

Section 35(1)(ii) in The West Bengal Court-Fees Act, 1970

(ii)the fees chargeable for serving and executing processes issued by the Criminal Courts established within such limits in the case of offences other than offences for which police officers may arrest without a warrant; and