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[Cites 0, Cited by 0] [Section 222] [Entire Act]

State of Haryana - Subsection

Section 222(4) in The Haryana Motor Vehicles Rules, 1993

(4)An amount of rupees two per page shall be charged in the form of court fee stamps for obtaining an attested copy of the award on final order or an intermediate order of any documents filed with the Claims Tribunal.