Section 59 in West Bengal Industrial Disputes Rules, 1958
59. Certification fee.
- In the case of certified copies the court-fee chargeable under the Court fees Act, 1870 (VII of 1870), shall be levied by affixing the necessary stamp to the first folio of the copy or to the map or the plan, as the case may be, and such court-fee stamp shall be punched with a square punch and signed across by the certifying officer.
