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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Assam - Subsection

Section 12(3) in The Assam Court-Fees (Amendment) Act, 1950

(3)at the end of Clause (c) in the second column after putting a comma after the words "Executive Authority", the following shall be added, namely,-"to an appellate authority prescribed under the Motor Vehicles Act, 1939 or to an appellate authority prescribed under the Assam Sales Tax Act, 1947;