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Bombay Presidency - Section

Section 10 in The Bombay City Civil Court Act, 1948

10. Fees for process.–

(1)The High Court shall, from time to time, with the sanction of the State Government prescribe and regulate the fees to be taken for any process issued by the City Court or by any officer of such court.
(2)Table of the fees so prescribed shall be published in the Official Gazette.