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[Cites 0, Cited by 0] [Section 58(1)] [Section 58] [Entire Act]

State of West Bengal - Subsection

Section 58(1)(c) in West Bengal Industrial Disputes Rules, 1958

(c)for copies of documents containing more than 300 words, besides the requisites specified in clause (b), an additional impressed stamp paper or papers of four annas [forty paise] with an adhesive stamp of four annas [forty paise] affixed thereto, if necessary, according to the number of words to be typed or copied (four figures counting as one word at the rates shown in clauses (a) and (b). The adhesive court-fee stamps required for the copies shall be affixed to the folios across the perforated line with the figure heads above the perforated line in such a way that the portion below may clearly show the value of the court-fee stamps.