Section 39(1)(a) in Table of Reductions and Remissions of Court-fees made by the Governor in Council for the (State) of the Punjab

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State of Punjab - Subsection

Section 39(1)(a) in Table of Reductions and Remissions of Court-fees made by the Governor in Council for the (State) of the Punjab

(a)where the amount or value of property, in respect of which the grant of probate or letters of administration is made, or which is specified in the certificate under part X of the Indian Succession Act, 1925, or in the certificate under Bombay Regulation No. 8 of 1827, does not exceed fifty thousand rupees, the whole of the fee leviable in respect of that property;

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State of Punjab - Subsection

Section 39(1)(a) in Table of Reductions and Remissions of Court-fees made by the Governor in Council for the (State) of the Punjab