Section 46 in Table of Reductions and Remissions of Court-fees made by the Governor in Council for the (State) of the Punjab
46.
To remit the court-fee leviable under clause (a) of Article 1 of the second Schedule on applications for grant of copies of records made under rule 16(4) of the Punjab Urban Immoveable Property Tax Rules, 1941, and rule 41(5) of the Punjab General Sale Tax Rules, 1943 [P. G. Notn. No. 872 dated 24.4.1944].
