Section 32 in Table of Reductions and Remissions of Court-fees made by the Governor in Council for the (State) of the Punjab
32. Application made to a Magistrate a registering authority under Punjab Motor Vehicles Rules.
- To remit the fee payable under Article 1(a) of the second Schedule upon all applications made to a Magistrate in his capacity as a registering authority under the Punjab Motor Vehicles Rules, 1931.
