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[Cites 0, Cited by 4] [Entire Act]

Union of India - Section

Section 1A in The Court-fees Act, 1870

1A. Definition of appropriate Government [Inserted by A.O.1937.]

In this Act the appropriate Government means, in relation to fees or stamps relating to documents presented or to be presented before any officer serving under the Central Government, that Government, and in relation to any other fees or stamps, the State Government.]