Section 50 in Table of Reductions and Remissions of Court-fees made by the Governor in Council for the (State) of the Punjab
50.
To remit in the whole of the Punjab all fees leviable under Article 1(b) of Schedule II of the said Act, in respect of complaints lodged by members of the Schedule Castes under section 11 of the East Punjab (Removal of Religions and Social Disabilities) Act, 1948, in courts in State of Punjab. P.G.R. and D notification No. 6027-E and T. 50/3966. dated the 15th July 1995).
