Section 12(3)(c) in Calcutta Thika Tenancy (Acquisition and Regulation) Rules, 1982

[Cites 0, Cited by 0] [Section 12(3)] [Section 12] [Entire Act]

(c)the fee chargeable for uncertified copies of notes of evidence or order or judgment shall be fifty paise only for a folio of ninety words;

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